STATE OF UTTARANCHAL Vs. GAJE PAL SINGH

JUDGEMENT

(1.) SINCE the factual matrix and the principles of law governing the field in the above Government Appeals are the same, therefore, they are being decided by this common judgment and order for the sake of brevity and convenience.

(2.) GOVERNMENT Appeal No. 162 of 2002, captioned as State vs. Gaje Pal Singh and others, is being treated as leading case.

(3.) ACCUSED -respondents were summoned to face the trial. Their statements were taken. They pleaded not guilty to the allegations and claimed trial. They stated that they have not made unauthorized constructions in the Reserve Forest. They also stated that the constructions were raised by their ancestors.