STATE OF KARNATAKA Vs. ARMUGAM PONNUSWAMY AND ORS

JUDGEMENT

(1.) Heard learned Government Pleader.

(2.) Perused the appeal memo as well as the judgment under appeal.

(3.) Respondents were charge sheeted for violation of Section 4 (1) punishable under Section 21 (1) of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'the Act') inter alia alleging that at about 2.00 p.m. on 21.03.2008, respondent-accused were found drilling in a stone quarry situated by the side of the road leading from Singatagere to K.Bidare within the jurisdiction of Singatagere Police Station by fixing the said drilling machine to a tractor and thereby they were trying to extract the stone without there being any permission or licence in that behalf.