ABDUL KADER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Trial Court held the petitioners guilty of offence under Section 42 of the Indian Forest Act for violation of Tripura Forest Transit Rules, 1952 and after conviction, sentenced each of them to Simple Imprisonment (SI) for 6 (six) months. In appeal, the Sessions court upheld the said conviction and sentence of the appellants and dismissed their appeal. Aggrieved appellants, have, therefore, challenged the impugned judgment and order dated 15.02.2019 passed by the learned Sessions Judge of Dhalai Judicial District in Criminal Appeal No.01 of 2018 where by the learned Sessions Judge upheld their conviction and sentence awarded by the trial court and dismissed their appeal.

(2.) Essential facts necessary for disposal of the case are as under:

(3.) Aggrieved by and dissatisfied with the judgment of the trial court, petitioners preferred appeal in the court of Sessions Judge in Dhalai Judicial District at Ambassa. Learned Sessions Judge found no fault with the findings of the trial court and consequently by judgment and order dated 15.02.2019 passed in Crl. Appeal. No.1 of 2018, the learned Sessions Judge upheld the conviction and sentence of the petitioners observing as under: