AJAY DAWRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Appellants herein, to be referred the accused persons hereafter, were tried under Sections 420, 468, 471 of the Indian Penal Code and also under Section 13 of the Prevention of Corruption Act read with Section 120B, I.P.C. and 41 and 42 of the Indian Forest Act. They were acquitted for the offence under the Forest Act, but convicted and sentenced under the other various Sections by the Special Judge, Kullu in Corruption Case No. 2/95-5/98, decided on 14th May, 2002 as under: <FRM>JUDGEMENT_4473_CRLJ_2010_1.html</FRM>

(2.) The accused persons have challenged their conviction and sentence in this appeal on law and facts.

(3.) Accused Chetan Thakur, was the then Range Officer, Nokhu Ram, Block Officer, Bhagat Ram Forest Guard and Lal Chand, Patwari. They were alleged to have connived with accused Ajay Dawra the Director of M/s. Dawra Hotel (P) Ltd. Company to fabricate the record qua felling of 10 trees of Devdar and two trees of Kail from the land owned by the Company and said Ajay Dawra had used more timber than permitted, from illegal source, in his Hotel at Manali.