GURA PURTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner seeks interference by this Court with the order of conviction under Sec. 9, 51 and 52 of the Wild Life (Protection) Act, 1972 and the order of sentence of SI for one year for the aforesaid offence, both dtd. 8/7/2014, passed in T.R No. 236 of 2014 arising out of C/3 Case No. 59 of 2010, as affirmed by the appellate Court in Criminal Appeal No. 79 of 2014.

(2.) C/3 Case No. 59 of 2010 was initiated on the basis of the prosecution report submitted by Divisional Forest Officer, Chaibasa. The said prosecution report was based on the enquiry conducted on the information received on 11/12/2010 that some persons at Mohadi Protected Forest had hunted a wild animal. In course of trial, 8 witnesses were examined to support the charge for commission of the aforesaid offence by the petitioner and co-accused Gangaram Laguri.

(3.) The prosecution case is that on the basis of an information received on 11/12/2010 by Rameshwar Bandia who was posted as Forest Guard a search was conducted on 16/12/2010 during which two nails and one teeth of a leopard were seized from the house of the petitioner in presence of three witnesses. The other accused, however, escaped when he saw the raiding team at village Sarbil.