DARCHARAM REANG AND ORS. Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioners have challenged the judgment dated 15.11.2017 delivered by the Sessions Judge, North Tripura, Dharmanagar in Criminal Appeal No. 05 of 2017 affirming the judgment and order of conviction and sentence dated 07.08.2017 under Section 26 (e) and (f) of the Indian Forest Act, 1927 (hereinafter referred to as 'the Forest Act') delivered by the Judicial Magistrate, First Class, Kanchanpur, North Tripura in Case No.CR(FA) 01 of 2016.

(2.) The facts of the case, in brief, are as follows:

(3.) The Sub-Divisional Judicial Magistrate, Kanchanpur received the offence report and vide his order dated 03.10.2016 in case No. CR(F/A) 01/2016 took cognizance of offence punishable under Sections 26(e) and (f) of the Forest Act.