STATE OF MAHARASHTRA Vs. KISAN RUPAJI GHATAL

JUDGEMENT

(1.) THERE is no substance in this appeal and hence it is dismissed summarily.

(2.) SINCE this appeal raises a short point of law, the learned Advocate -General desires that I may dispose of the matter by a speaking order for the guidance of the forest department.

(3.) THE accused pleaded not guilty to the charge and claimed to be tried.