STATE OF MAHARASHTRA Vs. PRALHAD RAGHUJI SONWANE

JUDGEMENT

(1.) Heard Shri N.B. Jawade, A.P.P. for the appellant/State and Shri Shashikant Borkar, advocate for the respondents. Respondent No.7 is reported to be dead.

(2.) The appellant has challenged the judgment passed by the learned Magistrate acquitting the respondents of the offence punishable under Sec. 21(1)(b), (e) and (f) of the Indian Forest Act, 1927.

(3.) The case of the prosecution is: