ABDUL MANNAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision petition has been filed challenging the judgment dated 07.09.2018 delivered by the Sessions Judge, Gomati Judicial District, Udaipur in Criminal Appeal No.09(1) of 2018. By the impugned judgment the leaned Sessions Judge affirmed the judgment and order of conviction and sentence dated 18.01.2018 passed by the Chief Judicial Magistrate, Gomati Judicial District, Udaipur in Case No.CR(F) 01/2016 convicting the petitioner under Section 42 of the Indian Forest Act, 1927 and sentencing him to R.I for three months and fine of Rs.500 with default stipulation.

(2.) The factual background of the case is as under:

(3.) Having taken cognizance of offence, the learned Chief Judicial Magistrate explained the particulars of the alleged offence to the petitioner who pleaded not guilty and claimed trial. Accordingly, case of the accused was tried in the Court of the Chief Judicial Magistrate and oral evidence of five prosecution witnesses including the complainant was recorded at the trial. The other witnesses were forest guards Sri Rasamoy Debnath (PW-2), Sri Kinkar Chakma (PW-3), Sri Dinesh Debbarma (PW-4) and Sri Sukhendu Ch. Dey (PW-5). Besides their oral statements, prosecution also adduced four documents which were marked as Exhibit-1 to Exhibit-4 at the trial and the logs which were seized from the possession of the petitioner was marked as Exbt.MO-1. The petitioner was also given opportunity to explain the circumstances appearing in evidence against him. During his examination under Section 313 Cr. P.C the learned trial Judge explained the incriminating evidence in detail to him. The petitioner simply denied the case and claimed that he was implicated in a false case.