NASIR KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

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

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

(3.) IT is the case of prosecution that during early hours of 03.05.2003, accused was transporting sandalwood billets weighing 45 Kgs on motorcycle bearing No.KA -15/H -4591. The motorcycle was intercepted and he was apprehended and sandalwood billets were seized near Kodakani Bus Stop on the road leading to Shiralakoppa and Kodakani village.