LAWS(KER)-2014-2-194

ABDUL AZEEZ Vs. STATE OF KERALA

Decided On February 04, 2014
ABDUL AZEEZ Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THIS Criminal Revision Petition is directed against the judgments of the Court of Session, Palakkad in Crl.A.153/2001, and in C.C.No. 137/97 of the Judicial First Class Magistrate -II, Palakkad. The accused persons 16 in number, were charged for offences punishable under Sections 27(1)(e)(iv) of the Kerala Forest Act and under Section 9 read with Section 51 of the Wild Life Protection Act. The allegation against the accused persons is that on 16 -10 -1994, the accused persons trespassed into the Government forest in Olavakkode Range and engaged themselves in hunting by using guns and killed three wild pigs.

(2.) PWS 1 to 4 were examined, Exhibits P1 to P6 and MOs 1 and 2 were marked.

(3.) IN appeal, accused No. 1 is also acquitted. The conviction and sentence were confirmed by the Sessions Court in appeal. Being aggrieved by this, the revision petitioners/accused Nos. 3 to 15 preferred this Criminal Revision Petition.