BEERA D. GOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner/applicant feeling aggrieved by the order passed by first Appellate Court on the file of I Addl. District and Sessions Judge, U.K., Karwar, sitting at Sirsi, in Crl.A.No.10/2014 dtd. 14/2/2019 preferred this revision petition.

(2.) Parties to the revision petition are referred with their ranks as assigned before the 'Authorised Officer' for the sake of convenience.

(3.) The factual matrix leading to the case of applicant can be stated in nutshell to the effect that on receipt of credible information, the informant forest guard along with his officers and panchas went to Hosamanju forest check post on 21/11/2011 at 3.30 a.m., and found vehicle bearing registration No.KA-15/987 coming from Bilagi towards Siddapur. The driver of said vehicle on finding the gate of check post closed, stopped the vehicle about 50 mtrs. back to the check post. The informant along with his Superior Officer being suspicious went to the parked vehicle. On seeing them, two persons got down from the vehicle and escaped in the forest. One of the person was apprehended. On search of the vehicle, they found 80 logs of Bharani wood were loaded. The apprehended Narayan Beera Gouda on demand, has not produced any pass or permit for transporting the wood and revealed the names of his companions who fled away from the place. The vehicle along with wood was seized by the forest officials and accordingly, a case was registered. The seized vehicle and forest produce were produced before the Authorised Officer for further action.