EREGOWDA S/O HULIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused challenging his conviction and sentence passed by the Court of Karnataka Land Grabbing Prohibition Special Court, Bengaluru in LGC(P) No.1017/2017, wherein he has been convicted for the offence punishable under Section 4(3) of the Karnataka Land Grabbing Prohibition Act, 2011 (the 'Act' for short).

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

(3.) It is the case of prosecution that the appellant herein encroached the reserved forest land in survey No.1 of Shivapura Kaval, Salagame Hobli, Hassan District to an extent of 8 acres and thereby committed an offence punishable under Section 4(3) of the Act.