BHADRAN Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 3 and 4 in O.R.No. 7 of 2018 of Sholayur Forest Station, Palakkad for offences punishable under Sections 47C(1), 47F(1), 47G(1), 52 and 84 of the Kerala Forest Act.

(2.) The allegations against the petitioners is that on 08.08.2018, at 7.30 a.m., a Santro Car was intercepted by the second respondent and found accused Nos. 1 and 2 transporting 21 kgs. of sandalwood pieces and accordingly, they were arrested and on the basis of the confession made by them that the sandalwood was purchased from the petitioners, the petitioners were arrayed as accused Nos. 3 and 4 in the case.

(3.) The learned counsel for the petitioners submits that the petitioners are absolutely innocent of the charge levelled against them and they were falsely implicated in the crime. The first petitioner is aged 65 years and the second petitioner is aged 26 years.