JAGMODHAN MEHATABSING GUJARAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment of the High Court of Judicature at Bombay dated 23.1.2006 in Criminal Revision Application No.458/2005 and Criminal Revision Application No.11 of 2006.

(3.) The appellants in this appeal had been convicted by the Additional Chief Judicial Magistrate, First Class, Pune, by the judgment dated 21.12.1996 under Sections 39 and 44 of the Indian Electricity Act, 1910 (hereinafter referred to as the Act) and were also directed to pay a fine. These appellants were directed to suffer three months rigorous imprisonment. Appellants number 1 and 3 were also directed to pay a fine of Rs.40,000/- each and appellant number 2 to pay a fine of Rs.20,000/- under Section 39 of the Act.