WILSON Vs. KERALA FOREST DEPARTMENT

JUDGEMENT

(1.) The challenge is against the concurrent findings of the courts below in a prosecution under Section 27(1)(e)(iii) and 27(1)(e)(iv) of the Kerala Forest Act. Apart from the challenge against the appreciation of evidence of DWI and DW2, the point raised before me by the learned defence Counsel is as follows:-

(2.) I heard the learned Special Government Pleader (Forest).

(3.) Facts of the case:-