LAWS(KAR)-2023-6-1455

MUNIKRISHNA Vs. STATE

Decided On June 28, 2023
Munikrishna Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Being aggrieved by his conviction and sentence vide the impugned judgment and order, accused has come up with this appeal under Sec. 374(2) of Cr.P.C.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) A charge sheet came to be filed by the complainant - police, for the offences punishable under Ss. 86 and 87 of the Karnataka Forest Act r/w Sec. 379 I.P.C, alleging that on 19/3/2010, at about 12.30 p.m., at Border Security Force camp situated at Karahalli Village, Kundana Hobli, Devanahalli Taluk, accused cut a sandal wood tree grown inside the said camp, which is around 400 acres and was caught red handed by PWs-1 to 3. Accused along with the instruments used by him for cutting the said tree, viz., a chopper and saw was produced before the concerned police along with the complaint.