SHRI SHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI B. A. Belliappa, learned H. C. G. P. , accepts notice on behalf of respondent.

(2.) HEARD both the Advocates.

(3.) THE petitioner is convicted for the offences punishable under Section 86 and 87 of the karnataka Forest Act by learned JMFC. , Mudigere. The said judgment is confirmed by Fast track Court-II, Chikkamagalore in Crl. A. No. 66/2002. Both the Judgments and orders are assailed in this revision petition.