DEEPAK RAMDEO JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel Mr. P.N. Mehta for the petitioners and learned Counsel Mr. S.R. Deshpande for the respondent.

(2.) RULE . Rule returnable forthwith by consent of learned Counsel for the parties.

(3.) THE grievance of the petitioners is that no case at all of any nature punishable under section 63 of the Indian Forest Act was made out against the petitioners and other accused. Section 63 of the Indian Forest Act has been added only with a few to bring the charge-sheet within limitation period. At this stage, it may be noted here that the substantive punishment for the offence punishable under section 33 of the Indian Forest Act is one year. The substantive punishment for the offence punishable under section 63 of the Indian Forest Act is three years.