STATE OF KANATAKA Vs. NARAYANA IYER

JUDGEMENT

(1.) This petition is directed against the judgment d 21-9-1977 passed by the Sessions Judge, Daksdiina Kannada, Mangalore, in Crl App No.43 of 1977. By the said judgment the order of confiscation d 21-5-77 passed by the Divisional Forest Officer, Mangalore, confiscating the lorry bearing Registration No. KLC 7975 belonging to the respondent-Narayana Iyer was set aside.

(2.) The order passed by the Divisional Forest Officer is in exercise of his powers under Secs.71A(1) and 71B(1) and (2) of the Karnataka Forest Act, 1968 (hereinafter referred to as 'the Act') .

(3.) The orders so passed by such Officer are appealable under S.71D of the Act. Sec.71D of the Act reads as follows :