AJEEJ ALIAS ABDUL AJEEJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant was arrayed as accused No.1. He was tried along with accused No.2 for offences punishable under Sections 86 and 87 of Karnataka Forest Act and also for contravention of Rules 155 and 156 of Karnataka Forest Rules. The learned Sessions Judge acquitted accused No.1 for an offence punishable under Section 86 of Karnataka Forest Act and convicted for an offence punishable under Section 87 of Karnataka Forest Act. Therefore, he is before this Court.

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

(3.) IT is the case of prosecution that on 23.10.2002, accused No.1 was found transporting sandalwood billets and sandalwood chips in an auto rickshaw and a scooter. On receipt of credible information, accused No.1 was intercepted. At that time, accused No.1 was transporting 15 kgs. of sandalwood stumps and billets in an auto rickshaw and a scooter. The accused were arrested with sandalwood billets.