STATE OF HIMACHAL PRADESH Vs. KAMLA NAND

JUDGEMENT

(1.) THE respondents faced trial before the Chief Judicial Magistrate and were acquitted, for the offences under Sections 41 and 42 of the Indian Forest Act, in Criminal Case No.221/3 of 1994, for allegedly transporting 42 scants of timber without any permit.

(2.) FEELING aggrieved by the impugned judgment delivered on 15.12.1999 in the aforesaid case, the instant appeal has been filed on the ground that the learned trial court had based its findings on conjecture and surmises, without appreciating the factual and legal aspects.

(3.) CONTRA , Shri G.D. Verma, learned Senior Advocate, duly assisted by Mr. Romesh Verma, learned counsel for the respondents took me through the evidence on the record and pin-pointed that there is no scintilla of evidence to conclude that the respondents have committed the alleged offence.