ABBAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 6, 7 and 8 in O.R. No. 14 of 2021 of Forest Range Office, Alathur registered for the offences punishable under Ss. 27(1)(e)(iii) and (iv), 47B(1) and 47G of the Kerala Forest Act.

(2.) The petitioners are undergoing incarceration since 6/10/2021.

(3.) The prosecution allegation is that these petitioners along with the other accused have trespassed into the forest land of Nenmara Forest Division and cut and removed one sandalwood tree and transported the same from the forest land for wrongful gain and thereby committed the aforesaid offences.