RAJANI KANTO BURMAN Vs. STATE

JUDGEMENT

(1.) The petitioner had preferred the present revisional application against the judgment passed by the learned Additional Sessions Judge, North and Middle Andaman, Mayabunder in Criminal Appeal No.1 of 2021 ( Rajani Kanto Burman vs. Range Officer -cum-Assistant Wildlife Warden, Diglipur) dtd. 28/2/2022 wherein the learned Judge has dismissed the Criminal Appeal No.1 of 2021 by upholding the order of conviction dtd. 25/1/2021 passed by the learned Judicial Magistrate First Class, North and Middle Andaman, Mayabunder in connection with complaint case No.5 of 2011 for the offence punishable under Sec. 9/39/40/50 of the Wild Life (Protection) Act, 1972.

(2.) The facts of the case are that on 14/12/2010 at around 1930 hours, Shri Pankaj Sius, Forest Guard received information regarding illegal selling of meat of Andaman Wild Pig at Sitanagar, Diglipur and on receipt of said information, the said Forest Guard immediately along with Assistant Beat Officer, Shri Abdul Saleem, Forest Guard reached at Sitanagar and on reaching, they found that the Mobile Squad staff, Shri Arun Sarkar, Forester and Shri Kashmir Kerketta, Forest Guard carrying out patrolling duty at Sitanagar.

(3.) During the course of patrolling at about 2130 hours, Shri Pankaj Sius and Shri Abdul Saleem, identified three persons coming from Bairagi Kona and on suspicion the Beat Officer, Shri Pankaj Sius approached them and on seeing forest official, two out of three persons ran away into the forest area and the Beat Officer caught the petitioner and immediately Shri Pankaj Sius had called Mobile Squad Staff for his assistance and on checking, two plastic bags containing 4 kg of meat of Wild Pig was recovered from the possession of the petitioner.