SALEEM S/O ABDULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants have challenged their conviction and sentence for the charge under Section 87 of the Karnataka Forest Act (hereinafter referred to as 'the Act' for short) on a trial held by Fast Track Court - I, Shimoga.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) As the appellants did not plead guilty for the charge under Section 87 of the Act, prosecution examined PWs.1 and 2 and got marked documents Exs.P1 to P3 and MO.1. Statement of the appellants was recorded under Section 313 Cr.P.C. No defence evidence was led. The Trial Court after hearing the counsel for parties and on appreciation of the material placed on record, convicted the appellants for the aforesaid charge and ordered them to undergo simple imprisonment for a period of seven years and to pay fine of Rs.50,000/- in default to undergo simple imprisonment for one year. Aggrieved by the conviction and sentence, the present appeal has been filed.