MADASHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent.

(2.) This revision petition is filed challenging the order of conviction and sentence of the petitioner for the offence punishable under Sec. 87 of the Karnataka Forest Act, 1963 read with Sec. 379 of IPC, wherein the Trial Court convicted and sentenced the petitioner for the above offence for two years and to pay a fine of Rs.5,000.00 and in default of payment of fine to undergo further four months simple imprisonment and the same has been challenged before the Appellate Court and the Appellate Court also confirmed the said order.

(3.) Being aggrieved by the said order, the same is challenged before this Court.