STATE OF H P Vs. BISHAMBER SINGH

JUDGEMENT

(1.) The present appeal is maintained by the appellant/State laying challenge to judgment dated 03.09.2008, passed by learned Judicial Magistrate 1st Class, Jawali, District Kangra, H.P., in Criminal Case No. 49-III/02, whereby the respondent/accused (hereinafter referred to as "the accused") was acquitted for the offences under Sections 41 and 42 of the Indian Forest Act read with Section 20 of the H.P. Forest Produce Transit Rules.

(2.) As per the prosecution, the background facts giving rise to culmination of the case against the accused can tersely be summarized as under:

(3.) The prosecution, in order to prove its case, examined as many as eleven witnesses. Statement of the accused was recorded under Section 313 Cr.P.C., wherein he pleaded not guilty.