Mijajilal vs Madhya Pradesh Madhya Kshetra ...
2023 Latest Caselaw 16508 MP

                                   1                  CRIMINAL APPEAL No. 511 of 2008
                             IN THE HIGH COURTOF MADHYA PRADESH
                                         AT G WA L I O R
                                                       BEFORE
                                       HON'BLE SMT. JUSTICE SUNITA YADAV
                                         ON THE 6th OF OCTOBER, 2023

                                         CRIMINAL APPEAL No. 511 of 2008

                           BETWEEN:-
                           MIJAJILAL S/O S/O SHRI SHANTISINGH YADAV,
                           AGED ABOUT 78 YEARS, OCCUPATION: R/O
                           RAMA THANA SURPURA, DISTT. BHIND
                           (MADHYA PRADESH)
                                                                            .....APPELLANT
                           (BY MR. M.L.YADAV - ADVOCATE)

                           AND
                           MADHYA    PRADESH   MADHYA    KSHETRA
                           VIDHYUTVITRAN COMPANY LIMITED, VITRAN
                           KENDRA OCCUPATION: PHOOPH, DISTT. BHIND
                           (MADHYA PRADESH)
                                                                          .....RESPONDENT
                           ( BY MR. RAJENDRA BHARGAVA - ADVOCATE)
                                 This appeal coming on for order this day, the court passed

                           the following:

                                                       ORDER

This appeal is pending since 2008. This appeal has been filed

Signature Not Verified Signed by: LOKENDRA JAIN Signing time: 10/7/2023 4:22:26 PM 2 CRIMINAL APPEAL No. 511 of 2008 by the appellant against the judgment dated 07.07.2008 passed by

Special Judge (Electricity Act) Bhind (M.P.) in Special Case

No.117/2007, whereby the appellant has been convicted and

sentenced as under:-

Section Sentence Fine (Rs.) Default Stipulation 135(1) of 3 years 40854 9 Months RI Electricity Act

Counsel for the appellant argued that in compliance of order

dated 23.02.2023, appellant has deposited Rs.60,000/- in favor of

respondent/Department and in support of his contention he has filed

receipt. In such circumstances, the sentence awarded to him may be

waived off.

On the other hand, learned counsel for the respondent is

agreed to the said preposition.

Having heard the arguments of both the side as well as matter

has been resolved between the parties, this Court is of the view that

Signature Not Verified Signed by: LOKENDRA JAIN Signing time: 10/7/2023 4:22:26 PM 3 CRIMINAL APPEAL No. 511 of 2008 learned trial Court has not committed any error in convicting the

appellant. Hence, the appeal preferred by the appellant stands

disposed of while maintaining the conviction recorded by the trial

Court and the sentence of three years R.I. awarded by the court

below is converted into simple imprisonment till rising of the court

before the court below.

Appellant is on bail. Subject to depositing the fine amount,

his bail bonds shall stand discharged.

Copy of the judgment be sent to the trial Court for

information and necessary compliance.

Criminal appeal stands disposed of with the aforesaid

directions.

(Sunita Yadav) Judge

Signature Not Verified Signed by: LOKENDRA JAIN Signing time: 10/7/2023 4:22:26 PM