EKBAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants - accused Nos.1 and 2 praying to set aside the judgment of conviction and order on sentence dtd. 28/8/2013 passed in S.C.No.345/2012 by the V Additional District and Sessions Judge, Tiptur, whereunder, the appellants - accused Nos.1 and 2 have been convicted for offences under Sec. 87 of the Karnataka Forest Act, 1963 (for short hereinafter referred to as 'the K.F.Act') and Sec. 379 r/w Sec. 34 of the Indian Penal Code, 1860 (for short hereinafter referred to as 'IPC') and sentenced to undergo rigorous imprisonment for a period of five years and to pay fine of Rs.50,000.00 each, for offence under Sec. 87 of the K.F.Act and rigorous imprisonment for a period of two years and to pay fine of Rs.5,000.00 for the offence under Sec. 379 of IPC.

(2.) The factual matrix of the prosecution case is that;

(3.) Heard learned counsel for the appellants - accused Nos.1 and 2 and learned High Court Government Pleader for the respondent - State.