RAVI Vs. STATE

JUDGEMENT

(1.) Convicted accused 1 and 2 are the appellants herein. The Criminal Appeal has been filed against the judgment dtd. 24/3/2017 passed by the learned Principal District and Sessions Judge, Thiruvallur in Spl.Case No.4 of 2015, convicting the appellants for offence under Sec. 3 of Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 and sentencing each of them to undergo rigorous imprisonment for one year and to pay a fine of Rs.3000.00, in default to undergo rigorous imprisonment for three months for the said offence.

(2.) The case of the prosecution is that on 20/8/2009 at about 4.30pm without obtaining necessary permission from the Government, these appellants along with one Sambandam (died) were jointly cutting trees, which belongs to National Highways Department situated at Amudhur Medu Main road, Near Valliammal Matriculation School and caused Rs.18,000.00 loss to the Government.

(3.) To prove the prosecution case, the prosecution examined 8 witnesses on its side and marked 5 exhibits and 2 material objects, out of which, PW1 to PW3, are government servants, who are supporting to prosecution case, whereas PW4, PW5, PW6, are public witnesses, who were not supporting to prosecution case and PW7 and PW8 are the investigating officers to the said complaint.