SEKADIYA ROOPA BHIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS order shall also govern the disposal of Criminal Revisions nos. 41, 42, 43, 44 and 45 all of 1986 preferred respectively by Kaliya, Vestiya, khimchand, Bhursingh and Ditliya.

(2.) CIRCUMSTANCES giving rise to the revision petitions are these. Complaints were filed against the petitioners in respect of offences under Section 26 (1) (h) of the Indian Forest Act, 1927 (for short 'the Act') for having cleared and broken the land of the reserved forest on 30-6-1983.

(3.) AT the conclusion of the respective trial, each of the petitioners was convicted of the said offence and sentenced to undergo R. I. for six months and to pay a fine of Rs. 25/ -.