KUNJEPPU Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners are the accused and they are challenging the judgment rendered by the Additional Sessions Judge, Thodupuzha in Crl. Appeal No. 265 of 2010 upholding the verdict of the Judicial First Class Magistrate Court-I, Idukki in C.C. No. 236 of 2008, whereby the petitioners are convicted and sentenced for the offences under Ss. 27(1)(e)(iii) and 27(1)(e)(iv) of the kerala Forest Act.

(2.) The prosecution case is that the accused persons trespassed into Keeriplavu reserve forest on 7/3/2008 and cut down a kambakam tree and attempted to remove the same and thereby, caused a loss of Rs.5000.00 to the Government.

(3.) After completion of the investigation, final report was filed in O.R. No. 16 of 2008 before the Judicial First Class Magistrate Court, Idukki and the learned Magistrate took cognizance of the offence.