STATE OF KARNATAKA Vs. MADHU S/O VIJAYA

JUDGEMENT

(1.) Though this appeal has been posted for admission, having regard to the orders to be passed, I have taken up the case for final disposal.

(2.) Heard Sri.G.M.Srinivasa Reddy, learned HCGP for the State.

(3.) This appeal has been filed seeking to enhance the sentence imposed on the respondent by the Civil Judge and Addl. JMFC, Tarikere in C.C.No.346/2012, whereunder the learned Magistrate has accepted the plea of guilt of the respondent and convicted him for the offence under Sections 24 (e) and 50 of Forest Act r/w Rules 144 punishable under Rule 165 of Karnataka Forest Rules and directed him to pay a fine of Rs.1,000/- and in default of payment of fine to undergo S.I. for one month.