ANIL CHANDEL Vs. STATE OF H P

JUDGEMENT

(1.) THIS revision is directed against the judgment dated 5-5-2006 passed by learned Addl. Sessions Judge (Fast track), Kullu in Criminal Appeal No. 01/2005/rbt. Cr. Appeal No. 01/2005.

(2.) THE facts in brief are that Tempo Trax no. HP-24a 2186 was seized by Station house Officer, Banjar on 10-1-2002 along with 32 deodar sleepers, a forest produce which was being transported without permit in violation of the Indian Forest Act, 1927 (for short "act" ). After registration of FIR No. 07/2002 vehicle along with seized timber were produced before the Authorized Officer for taking action under Section 52-A of the act.

(3.) THE authorized officer issued show-cause notices to Anil Chandel owner and ramesh Kumar driver of the vehicle in terms of Section 52-B of the Act. The owner and driver filed replies to the show cause. The parties led their evidence. The authorized officer vide order dated 19-11-2004 held that vehicle in question was transporting the timber in an illicit manner and resultantly the vehicle was ordered to be confiscated. The petitioner filed appeal against the order dated 19-11 -2004 which has been dismissed by learned Addl. Sessions Judge on 5-5-2006, hence this revision.