PUNGI HUSUM ADVIVASI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants/accused Nos.2 & 8 against the judgment of conviction and order of sentence passed by the Principal District and Sessions Judge, Dharwad in Sessions Case No.40/2018 dated 23.08.2019, wherein accused Nos.1 to 4, 7 and 8 found guilty and convicted for the offences punishable under Sections 86, 87, 73(d) and 24(e) of the Karnataka Forest Act, 1963 (for short the KF Act ) sentencing imprisonment for 5 years and to pay fine of Rs.50,000/- each for the offence punishable under Section 86 of the KF Act and 5 years and fine of Rs.50,000/- each for the offence punishable under Section 87 of the KF Act, 6 months for the offence punishable under Section 73(d) of the KF Act and further 6 months for Section 24(e) of KF Act and 6 months for the offence punishable under Section 379 of IPC.

(2.) I have heard the learned counsel for the appellants/accused Nos.2 & 8 and learned Addl. SPP for respondent-State.

(3.) The ranks of the parties before the trial Court is retained for the purpose of convenience.