PRAMOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner/accused feeling aggrieved by judgment of the first appellate Court on the file of I Addl. District and Sessions Judge, Uttar Kannada sitting at Sirsi (Itinerary at Yellapur) in Crl.A.No.67/2014, dtd. 7/6/2019, preferred this revision petition.

(2.) Parties to the revision petition are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that 7/10/2009 at about 10.00 a.m. on receiving of credible information, informant/Range Forest Officer of Dandeli went to the spot and found TATA Indica Car bearing No.KA-22/A-3287 was parked in front of the house of accused at Badagunda village. On confirming the credible information searched car, it was found that there were 3 teak wood logs, 8 horns of stag and 4 horns of wild goat. The teak wood logs and wildlife produces were recovered under panchanama. The said forest produces were found to be in the car belonging to accused, who was in conscious possession of the same without there being any pass or permit from forest department. On these allegations, case is registered in Dandeli Forest Crime No. 1/2009-2010. The investigating officer on conclusion of investigation, filed charge sheet.