- (1.) Heard learned counsel for the applicant.
(2.) By means of this application the complainant-applicant is seeking leave to file appeal against the judgment and order dated 17.5.2010 passed by Additional District and Sessions Judge/Special Court, Muzaffarnagar in Case No.56/9 of 2005, U.P. Power Corporation Ltd. Vs. Om Veer Singh under Section 135 of Electricity Act, 2003 by which he dismissed the complaint and acquitted the accused opposite party.
(3.) I have perused the impugned judgment as well as the record of the trial court.;