STATE OF H P Vs. MAN SINGH

JUDGEMENT

(1.) The present appeals arise of a common judgment, rendered by the learned Sessions Judge, Kullu, District Kullu, upon Cr. Appel No. 25 of 2008, alongwith connected appeals, decided on 5.5.2010, hence the same are disposed of vide a common verdict.

(2.) The facts relevant to decide the instant case are that on 3.9.2001 at about 3:30 a.m. police party headed by ASI Som Dutt was present at Jai-nullah, Manikaran. At that time, a tractor came from the side of Suma Ropa which was searched and police found thirty scants of deodar wood of different dimensions. In the tractor three persons were found sitting and their names when ascertained, they disclosed their names as Man Singh, Chander Sen and Chaman Lal, the present respondents. On the failure of these persons to produce permit for transportation of the said timer, the police took into possession said timber along with tractor. The seized timber was later on handed over on Spurdari to DFO, Parwati Division, Shamshi.

(3.) On conclusion of investigations, into the offences, allegedly committed by the accused, a report under Sec. 173 of the Code of Criminal Procedure was prepared and filed in the Court concerned.