SIDDARAJU AND OTHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions are disposed of by a common order.

(2.) Crl.P No.2435/2018 is filed under Section 439 Cr.PC by Accused Nos.1 and 2 and Crl.P No.2593/2018 is filed under Section 438 Cr.PC by Accused No.3. Accused Nos.1 to 3 are implicated for the offences punishable under Sections 24(b), 84 and 86 of the Karnataka Forest Act, 1963; section 29 of the Wild Life (Protection) Act, 1972; and Section 435 of IPC in Crime No.FOC 11/2017-18.

(3.) The Forest Officer of Kunigal made a report that the petitioners in Crl.P No.2435/2018 and another trespassed into reserved forest area of Huliyurdurga and set fire to the forest. Petitioners in Crl.P. No.2435/2018 were apprehended at the spot. On the basis of a disclosure made by these petitioners, it appears that the petitioner in Crl.P No.2593/2018 came to be implicated.