AJI KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition is directed against the judgment dtd. 09/11/2004 in Crl.Appeal No. 236/2000 on the files of the Additional District and Sessions Judge (Adhoc) Fast Track Court II, Pathanamthitta (for short 'the appellate court') confirming the judgment dtd. 27/11/2000 in CC No. 568/1997 on the files of the Court of the Judicial First Class Magistrate - II, Pathanamthitta (for short 'the trial court').

(2.) The revision petitioner is the second accused. He along with the first accused faced trial for the offence punishable under Sec. 27(1)(e)(iii) and (iv) of the Kerala Forest Act (for short 'the Act').

(3.) The prosecution case in short is that, on 31/12/1996, the revision petitioner along with the first accused trespassed into the "1967 Perumala Teak Plantation" reserve forest and cut down two teak trees and attempted to remove the timber from the forest.