ARABINDA BARMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant criminal revision has been preferred against the judgment and order dated April 28, 2021 passed by the Learned Additional Sessions Judge, Alipurduar in connection with criminal appeal No. 9 of 2011 thereby affirming the judgment and order dtd. 16/8/2011 passed by the Learned Magistrate 3rdCourt Alipurduar thereby convicted the present petitioner and sentenced him to suffer simple imprisonment for a term of 06 months for the offence punishable u/s 26(i) (e) (f) of Indian Forest Act 1927 and to pay a fine of Rs.500.00 in default to suffer further simple imprisonment for a term of 30 days in connection with Cr(Forest) Case No. 293 of 2009 corresponding TR No. 1104 of 2009.

(2.) The brief fact of the case is that on the basis of a Prosecution Report of one Ranjit Kumar Roy, Deputy Ranger, Forest CR(F) Case No. 293 of 2009 was initiated against the present appellant u/s 26(1) (e) (f) of Indian Forest Act 1927.

(3.) The said case was transferred to the court of Learned Judicial Magistrate 3rdcourt Alipurduar for disposal and upon a completion of the trial and after hearing the parties the Learned Magistrate convicted the present petitioner sentencing him to suffer simple imprisonment for a term of 06 months and to pay a fine of Rs.500.00 i.d.S.I for 30 days for the offence punishable u/s 26(1)(e)(f) of the Indian Forest Act 1927.