K.Y. MUNAWAR ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 of Code of Criminal Procedure, 1973 (for short 'Cr.PC') has been filed by the accused challenging the judgment and order of conviction and sentence passed by the Civil Judge & J.M.F.C, N.R. Pura (for short the 'Trial Court') in C.C.No.568/2010 dtd. 28/1/2011 which was confirmed by the Principal Sessions Judge, Chikkamagaluru (for short the 'Appellate Court') in Crl.A.No.192/2013 dtd. 9/5/2014.

(2.) Heard the learned counsel appearing for the parties and also perused the material available on record.

(3.) Brief facts of the case as revealed from the records that may be necessary for the purpose of disposal of this revision petition are that, on 18/8/2009 at about 5.00 a.m, the petitioners illegally entered into the Megaramakki reserved forest, cut Honne and Beete trees standing in survey no.33 of Vaggade Village and converted the same into sizes and loaded 4 bete logs, 62 Honne logs and planks into the van bearing registration no.KA-18/A-3439 for the purpose of transporting the same. The said vehicle was intercepted by the forest officials on the instruction of PW.4, who had received a credible information regarding illegal transport of wooden logs. On the basis of the complaint lodged by PW.1, FIR was registered against the petitioners for the offences punishable under Ss. 24, 62, 71(A) m 74, 80, 104(A) of the Karnataka Forest Act and under Rule 144 and 165 of the Karnataka Rent Rules and under Sec. 379 of IPC and the case was registered in C.C.No.56/2010 for the aforesaid offences before the Trial Court.