STATE OF KARNATAKA Vs. VENKATESHA @ JIYA

JUDGEMENT

(1.) THE respondent was tried for an offence punishable under Sections 87 of the Karnataka Forest Act and also for offences punishable under Sections 9, 39(a)(b) and 51 of the Wild Life Protection Act r/w Section 379 IPC. The learned trial judge convicted the accused of afore -stated offences. Therefore, accused was before the I -appellate court.

(2.) THE learned judge of the I -appellate court acquitted the accused of an offence punishable under Section 87 of the Karnataka Forest Act and Section 379 IPC and confirmed the judgment of conviction of accused for offences punishable under Sections 9, 39(a)(b) and 51 of the Wild Life Protection Act.

(3.) I have heard learned Government Advocate for the State.