SHAMA NAND KALTA Vs. STATE OF H.P.

JUDGEMENT

(1.) F .I.R. No. 280/93 (Ext. PW-4/A) dated 17.11.1993 was registered at Police Station East, Shimla, under the provisions of Sections 41 and 42 of the Indian Forest Act, 1927. As per the case of the prosecution, vehicle driven by Raju alias Rajinder Singh (accused No. 2) was intercepted by the Flying Squad of the Forest Department, Government of Himachal Pradesh in which it was found that certain articles of wooden furniture/frames were being carried. The articles belonged to Shama Nand Kalta (accused No. 1). These Whether reporters of Local Papers may be allowed to see the judgment? articles were being carried without permit. The matter was investigated by the police. Challan was presented in the Court for trial and the accused were charged for having committed offences punishable under the provisions of Section 41 and 42 of the Indian Forest Act, 1927.

(2.) IN order to prove its case prosecution examined as many as eight witnesses. Statements of the accused under Section 313 Cr.P.C. were also recorded. The accused also led evidence by examining two witnesses in support of their case.

(3.) THE aforesaid judgment stands affirmed in appeal filed by the accused persons by the Court of Addl. Sessions Judge, Fast Track Court, Shimla, H.P. in terms of judgment dated 22.3.2005 passed in Cr. Appeal No. 19-S/10 of 2003/2000, titled as Shyama Nand Kalta & another versus State of H.P. Hence the present revision petition on behalf of the accused persons.