LAWS(KAR)-2020-2-135

MURTHYBOVI Vs. RANGE FOREST OFFICER, LAKKAVALLI RANGE

Decided On February 18, 2020
Murthybovi Appellant
V/S
Range Forest Officer, Lakkavalli Range Respondents

JUDGEMENT

(1.) This appeal is filed by the accused challenging the judgment and order dated 19.06.2019 passed by the Court of the Karnataka Land Grabbing Prohibition Special Court, Bengaluru in LGC (G) No. 549/2018, convicting him for the offence punishable under Section 4(3) of the Karnataka Land Grabbing Prohibition Act, 2011 (hereinafter referred to as 'the Act' for short).

(2.) The Special Court has sentenced the accused to suffer imprisonment for a period of one year and to pay a fine of Rs. 5,000/-. In default of payment of fine amount, to further suffer imprisonment for a period of one month.

(3.) I have heard the learned counsel appearing for the appellant and the learned High Court Government Pleader for respondent.