STATE OF HP Vs. RAMESH CHAND

JUDGEMENT

(1.) RESPONDENTS were acquitted by the learned trial court for the offence punishable under Sections 379, 409, 467, 468, 411, 120-B of IPC and 4 & 42 of the Indian Forest Act. Hence, the present appeal by the State.

(2.) HEARD and gone through the records.

(3.) A rukka for registration of the case was sent to the Police Station which culminated into FIR Ex PW 21/A. Thereafter, police conducted the raid of the depot of respondent Ramesh Chand and recovered 61 pine scants which were not having any export hammer, but only had property and the passing hammer. These were also taken into possession and give on sapurdari to Paras aforesaid.