SEERANGAN Vs. FOREST RANGE OFFICER

JUDGEMENT

(1.) THIS revision is filed by the accused in C. C. No. 761 of 1994 on the file of the Special Judicial Magistrate (for Sandalwood Offences), Salem, challenging the judgment dated 28-6-2002 and made in criminal, Appeal No. 23 of 2000 on the file of the Additional District and Sessions judge, (Fast Track Court No. 1), Salem, confirming the conviction and sentence of two years rigorous imprisonment and the fine of Rs. 5,000/- on each counts, in default to undergo six months simple imprisonment each for the offences under Section 21 (d)and (f) of the Tamil Nadu Forest Act, 1882.

(2.) THE Forest Range Officer, Servarayan south Range, Salem, filed a complaint that on 29-3-1992 at 5. 00 a. m. while checking kurumbappatti, Kappukadu, Thekkappatti and Aruvankurai forest region by P. W. 2, the forest Ranger, Jayapal, the Forester, munusamy and David, the Forest Rangers and Perumal, Rajendran and Ramadass, the forest Guards, headed by him; the accused along with Sudhakar and Chinnakannan by trespassing into the forest found transporting sandalwood weighing 196. 500 kilo grams in Ambassador Car bearing registration No. TAB 1437; under Sections 21 (d) and (f), 35 and 36 of Forest Act, 1882; Rules 3 and 7 of tamil Nadu Sandalwood Possession Rules, 1970 and Rule 3 of Tamil Nadu Sandalwood transit Rules, 1967.

(3.) THE case against the other two accused were split up.