YAHOO Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Cr.P.C., 1973

(2.) The applicant herein is the 4th accused in Crime No.8 of 2018 registered at the Karuvarakund Forest Station under Sections 47A, 47B, 47C, 47F, 47G, 47H of Kerala Forest Act, 1961 (Amendment 2010).

(3.) According to the prosecution, on 14.4.2018, late in the night, the accused Nos.1 to 3 entered the house of one Subramanian and cut and removed sandalwood trees situated therein. Specific allegation is that the applicant herein purchased the sandalwood pieces from the de facto complainant for a sum of Rs. 4,500/-.