ANBIL SUNDHARABHARATHAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to call for the records relating to the order dtd. 19/1/2023 made in Cr.M.P.No.47 of 2023 on the file of the Special Court for Trial of Cases under SC/ST (POA) Act, Theni and set aside the same

(2.) The case of the prosecution in brief:

(3.) The learned counsel for the appellant would submit that absolutely no trees were planted in the above said place. Due to the Panchayath resolution to remove the encroachment only, he made the above said leveling process. At that time, no drumstick trees were planted and no damage was also caused.