OM PARKASH Vs. STATE OF H P

JUDGEMENT

(1.) BOTH these revision petitions arise out of the common judgment convicting the petitioners herein for offences under Sections 41 and 42 of the Indian Forest Act for which they were sentenced to undergo simple imprisonment for one year and fine of Rs. 1000/- each for offences under Sections 41 and 42 of the Indian Forest Act and in default to further undergo simple imprisonment for three months.

(2.) THERE were eight accused who were charged before the learned trial Court for offences under Sections 41 and 42 of the Indian Forest Act and 379 IPC. On appraisal of evidence, the learned trial Court found that nine logs of Sheesham and fire wood weighing 25 Qtls. were transported without any permit. Only the present petitioners were found, on the evidence on record, as being implicated in the case and accordingly they were sentenced. They were acquitted for offence under Section 379 IPC.

(3.) I have heard learned counsel appearing for the petitioners and also gone through the record.