STATE Vs. MOHAMMED

JUDGEMENT

(1.) This appeal is preferred by the State against the judgment of acquittal passed by the trial Court acquitting the respondents/accused Nos.1 and 2 for the offences punishable under Ss. 86 and 87 of Karnataka Forest Act (for short 'K.F.Act') and Sec. 379 read with Sec. 511 of IPC.

(2.) Heard the learned High Court Government Pleader for State and learned Amicus Curiae for the respondents and perused the material on record.

(3.) The case of the prosecution is that on 2/2/2011 at about 10.00 p.m. accused Nos.1 and 2 were found cutting sandalwood trees grown in BWSSB quarters situated at 18th Cross, Malleswaram, Bengaluru and attempted to commit theft of sandalwood and thereby committed the offence punishable under Ss. 86 and 87 of K.F.Act and Sec. 379 read with Sec. 511 of IPC.