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Shivcharan vs M.P.M.K.V.V.Ltd.
2023 Latest Caselaw 9039 MP

Citation : 2023 Latest Caselaw 9039 MP
Judgement Date : 19 June, 2023

Madhya Pradesh High Court
Shivcharan vs M.P.M.K.V.V.Ltd. on 19 June, 2023
Author: Deepak Kumar Agarwal
                                           1

        IN THE HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                                      BEFORE
       HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                          ON THE 19th OF JUNE, 2023

                    CRIMINAL APPEAL NO.99 OF 2011

       BETWEEN:-

       SHIVCHARAN S/O MALTHU, AGED 60
       YEARS, OCCUPATION: FARMER, R/O
       VILLAGE TODA PICHHORE, TEHSIL-
       KARERA,    DISTRICT-   SHIVPURI
       (MADHYA PRADESH)

                                                                   ........APPELLANT

       (NONE PRESENT FOR THE APPELLANT)

       AND

       M.P.M.K.V.V. LTD. THROUGH ITS JUNIOR
       ENGG. R.K. JIAN VILL TODA PICHHORE,
       TEHSIL- KARERA, DISTRICT- SHIVPURI
       (MADHYA PRADESH)

                                                                 ........RESPONDENT

       (BY SHRI RAJENDRA BHARGAVA- ADVOCATE)
----------------------------------------------------------------------------------------
       This appeal coming on for orders this day, the Court passed the
following:
---------------------------------------------------------------------------------------
                                                                                               2

                                                                                      JUDGMENT

This appeal has been filed by the appellant against the judgment of conviction and sentence dated 24/01/2011 passed by Special Judge (Electricity Act), Karera, District- Shivpuri (M.P.) in Case No.192/2009 S.S.T., whereby the appellant has been convicted and sentenced as under:-

Section Sentence Fine (Rs.) Default Stipulation 138(1)(b) of 6 Months RI 2000/- 1 Month RI Electricity Act On perusing the impugned judgment as well as the record, this Court is of the view that trial Court has not committed any illegality in passing the impugned judgment. Judgment is based on critical evaluation of evidence and correct principle of law.

Accordingly, this criminal appeal sans merits and is hereby dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE RAHUL SINGH Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

rahul 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4dee47

PARIHAR 3fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9D159B 55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2023.06.23 14:39:47 +05'30'

 
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