HUSSAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) In the proceedings on hand, the following reliefs are sought:-

(2.) Petitioners are accused Nos.4 and 5 in O.R.No.05 of 2011 of Nedumkayam Forest Station, under Karulai Range. The offences for which the crime was registered were those punishable under Sections 9 and 51 of Wild Life (Protection) Act, 1972 and Section 27(1)(e)(iv) of the Kerala Forest Act, 1961.

(3.) The allegation of the prosecution was that, on 27.11.2011, accused five in numbers, trespassed into the reserve forest in Nedumkayam Forest area for hunting wild animals and in the process, the first accused got a gun shot injury and died on the way to the hospital. Based on the allegations, the crime in question was registered for the offences punishable under the Act as aforesaid.