RATTAN DASS Vs. STATE OF H. P.

JUDGEMENT

(1.) The present revision petition is maintained by the petitioner under Sections 397 read with Section 401 Cr.P.C. against order dated 30.09.2009, passed by learned Sessions Judge, Kinnaur Sessions division at Rampur Bushahr, H.P., in Criminal Appeal No. 18 of 2007, dismissing the appeal preferred by the petitioner herein. The petitioner preferred the said appeal challenging order dated 10.04.2007, passed in Case No. 2/2003-2004 by the learned Authorized Officer-cum-DFO, Rampur Bushahr, District Shimla, H.P., whereby the vehicle, i.e., Maruti Car having registration No. HP-10-1282 of the petitioner was ordered to be confiscated.

(2.) Tersely, the facts giving rise to the present petition can be summarized as under:

(3.) As per the petitioner, the impugned judgment rendered by the learned Lower Appellate Court is against law and facts and the same is liable to be set aside. He has further averred that the learned Courts below have wrongly held that vehicle of the petitioner was involved in the offence under Sections 41 and 42 of the Indian Forest Act read with Section 379 IPC. As per the petitioner, his vehicle was wrongly ordered to be confiscated by the learned Authorized Officer-cum-DFO and upheld by the learned Lower Appellate Court, hence the present revision.