STATE OF H.P. Vs. SANT RAM

JUDGEMENT

(1.) This appeal has been preferred by the State against the judgment and order dated 23rd December, 2005, passed by Judicial Magistrate 1st Class, Court No.1, Paonta Sahib, District Siamaur, H.P. in Criminal Case No.33/3 of 04/2000 under Sections 41 and 42 of the Indian Forest Act (for short 'I.F. Act').

(2.) Allegations against the accused are that they were transporting the timber in breach of the provisions of Sections 41 and 42 of the I.F. Act, for which they were put to trial by the trial Court. Accused pleaded not guilty and claimed to be tried.

(3.) After scanning the entire evidence led by the prosecution as well as by the accused persons, the trial Court dismissed the case of the prosecution and acquitted the accused of the charge framed against them. It is apt to reproduce relevant portion of the impugned judgment hereunder:-