STATE OF HIMACHAL PRADESH Vs. SABLA

JUDGEMENT

(1.) The respondent was charges and tried for having committed an offence under section 33 of the Indian Forest Act (hereinafter the Act). He was convicted by the Judicial Magistrate Chopal on 31-3-1984 and was sentenced to four months rigorous imprisonment and a fine of Rs. 500/-.

(2.) Feeling aggrieved from the conviction and sentence, the respondent filed Criminal Appeal No. 50-S/10 of 1984. The appeal was heard and decided by the learned Addl. Sessions Judge on 9-11-1984 and the learned Sessions Judge accepted the appeal of the respondent and set aside the conviction and sentence awarded to him by the judicial Magistrate, Chopal.

(3.) Dissatisfied from the judgment of the learned Addl. Sessions Judge, the State has filed the present appeal.