SANT RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY this judgment, we are disposing of two appeals, one filed by the State against the acquittal of two of the seven accused, in Corruption Case No. 7 -S/7 of 1994, in the Court of Special Judge (Forests), Shimla, and the other by five other accused -convicts, who have been convicted, in the same case, vide judgment dated 30th December, 2000. Since both the appeals arise out of the same judgment delivered in the same case, we are deciding them by a common judgment.

(2.) FIRST , we may notice the case of the prosecution. One Sita Ram, examined as PW -24, resident of village Sarkali, Tehsil Chopal, District Shimla, sought permission to fell trees, standing on his private land. That application was processed. His land was demarcated by revenue officials.

(3.) MATTER , after being reported to the Enforcement Department of the State, was investigated.