RAMPAL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioners. However, Mr. Krishna Shankar, learned A.P.P. is present.

(2.) This application is directed against the judgment dated 22.09.2000 passed in Criminal Appeal No. 9/82 of 2000 by the learned Sessions Judge, Palamu at Daltonganj whereby and where under the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, First Class, Latehar in C.F. Case No. 4 of 1998/Trial Case No. 546 of 2000 convicting the petitioners for the offence punishable under section 26 of the Indian Forest Act and sections 29 and 30 of the Wild Life Protection Act and sentencing them to undergo rigorous imprisonment for one year under section 26 of the Indian Forest Act has been affirmed.

(3.) It appears that the petitioners were apprehended while they were cutting Kutha trees. It is alleged that three axes with three logs of Kutha woods were recovered from the place of occurrence. After submission of prosecution report the trial into the offence started and on conclusion of the trial the learned Judicial Magistrate, First Class, Palamau, Daltonganj had convicted the petitioners for the offence punishable under section 26 of the Indian Forest Act and section 29 and 30 of the Wild Life Protection Act and had sentenced them accordingly. The appeal preferred by the petitioners being Criminal Appeal No. 9/82 of 2000 was dismissed by the learned Sessions Judge, Palamau, Daltonganj on 22.09.2000.