IQBAL Vs. STATE OF M P

JUDGEMENT

(1.) Both the petitions have been filed against common judgments passed by the trial court and appellate court. Both the petitions were heard together, hence, they were decided by this common order with the consent of the parties.

(2.) This revision petition has been filed against the judgment dated 10/08/2010 passed by the IV Additional Sessions Judge, Chhatarpur in criminal appeal no. 100/09 by which the appellate court affirmed the judgment passed by the trial court in criminal case No. 1505/2008.

(3.) On 29/04/1997 a motor vehicle of police department was checked in at Matguon barrior by the forest employees, some furniture of teak wood and parcels of different size of teak wood were found in the vehicle. When forest employees inquired about the transit pass and receipts of purchase the persons who were in the vehicle did not produce the same. The vehicle was being driven by Sarvan and both petitioners Iqbal and Raguveer Singh were traveling in the vehicle. They were the employees of the police department. When required documents were not produced, the forest employees seized the wood and furniture and seizure memo was prepared as Ex. P/2 and P/3. POR was also prepared which is Ex. P/6 and Punchnama is Ex. P/5.