HASANABBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both the Courts below have held these Petitioners, who were accused 1 to 3 respectively in C. C. No. 21 of 1980 on the file of the JMFC., Narasimharajapura, guilty of offences punishable under Sections. 86 and 87 of the Karnataka Forest Act, 1963 (the Act) and have sentenced each of them to undergo rigorous imprisonment for one year on each count directing that, the sentences should run consecutively.

(2.) Heard both sides.

(3.) The occurrence is said to have taken place on 27-10-1979 on the road Kudregundi - Muthinakoppa and within the limits of Narasimharajapura Police Station.