ADURI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant/accused Nos. 1, 3, 4 and 7 against the judgment of conviction and order of sentence passed by the Principal District and Sessions Judge, Dharwad in Sessions Case No. 40/2018 dtd. 23/8/2019, wherein accused Nos. 1 to 4, 7 and 8 found guilty and convicted for the offences punishable under Ss. 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.50,000.00 each for the offence punishable under Sec. 86 of the KF Act and 5 years and fine of Rs.50,000.00 each for the offence punishable under Sec. 87 of the KF Act, 6 months for the offence punishable under Sec. 73(d) of the KF Act and further 6 months for Sec. 24(e) of KF Act and 6 months for the offence punishable under Sec. 379 of IPC.

(2.) I have heard the learned counsel for the appellants/accused Nos. 1, 3, 4 and 7 and learned HCGP for respondent-State.

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