SEBASTIAN V.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 of the Code of Criminal Procedure.

(2.) Petitioner is the accused in O.R.No.14 of 2015 of Kottyoor Range registered for the offences punishable under Sections 2(16), 2(26), 2(32), 9, 21(1),(c)(IV), 39, 49, 50, 51, 52 and 57 of Wild Animal Protection Act, 1972.

(3.) Prosecution case is that on 31.10.2015 during night the accused persons in crime trespassed into a forest and shot two mouse deer. From the place of occurrence the second accused was arrested. On his confession, the investigation proceeded and identity of other accused were revealed. Parts of gun, two knifes and torches were recovered from the place of detection.