STATE OF RAJASTHAN Vs. CHAND MAL

JUDGEMENT

(1.) The present appeal has been filed by the State Government under Sec. 378 (iii) and (i) Cr.P.C. against the judgment dtd. 15/5/1991 passed in Criminal Original Case No. 204/88 for the offence under Sec. 42/72 of the Rajasthan Forest Act, 1953, whereby the respondent was acquitted of the charges leveled against him by the prosecution.