STATE OF H.P Vs. JAGAR MAL

JUDGEMENT

(1.) THE State has questioned the acquittal of the respondents for the offences punishable under Sections 32, 33, 41 and 42 Indian Forest Act and Section 379 Indian Penal Code.

(2.) HEARD and gone through the record.

(3.) AFTER lodging the FIR, police came into motion. PW10 Additional SHO Manish Chauhan visited the spot, prepared the site plan of the place of incident and took the photographs of the area alleged to have been encroached upon. He also took into possession the digging implements used in breaking up the land and wood.