BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 28th day of October, 2020 This Criminal Revision Petition is directed against the judgment dated 23.05.2003 in Crl.Appeal Nos.47/2000, 44/2000 and connected cases on the file of the Additional Sessions Judge (Adhoc), Kalpetta, confirming the conviction and sentence rendered in C.C No.671/1996 on the file of the Judicial First Class Magistrate Court, Sultan Bethery. The revision petitioners are accused Nos.1 and 4 in C.C.No.671/1996 on the file of the Judicial First Class Magistrate Court, Sultan Bethery and the 1 st appellant in Crl.Appeal No.47/2000 and the appellant in Crl.Appeal No.44/2000 respectively on the file of the Additional Sessions Judge (Adhoc), Kalpetta. The offences alleged against the accused are punishable under Sections 9, 29, 31, 40(2) and 49-B(ia) read with Section 51 of the Wild Life (Protection) Act, 1972 (hereinafter referred to as 'the Act').

(2.) The prosecution case in brief is hereunder:-

(3.) The crime was registered against the accused for the offences under Sections 9 , 29 , 31 , 40(2) and 49-B(ia) read with Section 51 of the Act.