SAMEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) was tried and convicted for offences punishable under Sections 84, 86, 87 and 71A of Karnataka Forest Act. Therefore, he is before this Court.

(2.) I have heard Sri Dinesh, learned counsel for accused and learned Government Advocate for State.

(3.) IT is the case of prosecution that on 8.6.2003 in the evening, the accused was in possession of sandalwood billets and sandalwood stumps weighing 9 kgs in the limits of MPM Plantation, Raminakoppa. The accused was transporting the afore stated quantity of sandalwood billets and sandalwood stumps on motor cycle bearing No.KA 17/E -8899. The accused was apprehended and arrested by the Forest Squad.