Karnataka High Court
The State By R.F.O., Hulekal vs Madhu Narayan Naik on 19 June, 2009
Author: N.Ananda
Bench: N.Ananda
' ' --. In '3ix'si.f;?a1u;c.
12»: THE HIGH comm' 0;?' KA;2NATAi;;§::..':'. °' $32051? BENCH AT .D¥§£RW.£§fi).'V'"<"~:::"v EATEB Tms THE 19% 9153 O1? 'é THE HON'8L}3 MR.J_Ii'SfF:¥_€;EV_vN.AN;'§N:§AA fi? CRIMINE»§;;~>P£i}é.L;brgég-a*;é§;ggQ03 BETWEEN: i ' 'V V The State (By 3;~:,:i.V1§."V;;-:'_'.T' V Madhtz .
Res;};:1enii~0f Na§~:s--3;?n.e _ Resporzdent ' appfzal is filed izrmier secfiorz 322341; 6:; (3; eaf ?.'C.'_fipra3:_i.'t3.g tea set asiée the judgment and ordar 0f a<::j1_:1.}.it*§a3_.é'.*.-;:;1;.c:l€i 4.122082 passcé by tha 1@a}'I1€€}; If Addi. «.¥f\IiE*<"'{',;; Si'x'$i, iii C.C.N0.344~8[2{}01, ané cenvict and sm1i:er2céi.';he a<:eused--reésp0:3;f¥.e1.21:, and etc' "::_i€'i£véred the foiiewifigz V This appeal coming on far hsaring this day, the Caurt JSDGMENT The trial CGHI1: has acguitted I"€S§()I1d€3Z1'$",[a{3CL1S€d sf Qfisnces punishabic under se<::t.i{;v11s24-fa), {c){ii), (g), "?'3(:§} sf v--£>»-~'fLw a Karnataka Fastest Act, 1963 and also 035' Rulé .¢ Fares: Rules 1969 and sections !};:!¢{A)i '(sf Forest (Conservaiion) Act, 1986 {:).}fV_(.3fi.C}1(.;;§3'§'>A undm" sections 42'? and 44'?'
2. The _i§_u:ig<:_"v.f<§rL_t_1u1a:ed foiiuowiszg points fOfd€?;$I'HAi,i1}ati0I'1§......:._V. 1 ' V' V i. i&?_I::£:£_1€:r t.hL:*: p#:dSeci1tion 'i1a;s proved beyond all mssdfiahié «.:_d._c§ubt'---" "%:1i1at' the accused has 1 ¢n=-:§r<;aChcri izv1VNaks3:1e Village Forest _S3z_.N€$:2_'Z_ tr)' the 'exfmit 0-2-Ci by cutting the iraTi11abl'S: frfzgs and medicinai plants and
--. 'COI1VSi7f"i3.§2V1f:£i'V'\:?1: "1*_=:s1£lenfia1 house, withou: prior 4 "cf «the Government or {mm any a'utt10:°ityA.ce1;&;en1ed and thersby committeci "an 'Gffe:1€:c.,'--p1iz3iSi1ab1c under section 241$) of KP'. A<.S't1.953? V :W3i1ether the 1;:ro:'::%a"%T1tion has proveci beyond aii " .Vf£3g;:.Vs;"~:-snabifi doubt that the accused by 'coiitfavening the Ruins made by the Stan: Govt.
'>.ifit.'respec:t of the resezveci forast txresgassaci mo ' -file above said Fbrest Sy. Nliilllhréfiff' and thereby commifteei an efienae punishable ujs 2«4@ii) of K.}*?. fiat, 2,953?
Whether the prosecution has pmved b6_'g'r'{I}I}i§ all reasanable doubt that the accused has cleared and caused break up tha Eané it}. the above said Fomst Sy.N12.mbe;r and used it for cuitivation or any other purposta and thereby committed an offence punishable 2.1/3 24(g) of KP'. Act 1963?
W ' >~Qv»:9v»~&.~ :3: iv. Whether the prosecution has pmvééi beybfid reasonabifi doubt that the a(':C¥1_SfI?_d_ _'izas=.zi":mo11ec1..VV the boundary stones ,0? aitertzd thei, 'hou1;c.p;iai*y lines of the above said F§rest"_Ts§r§AN1;m--b¢=; agzd' thereby committed an"aAof%'_e:1Ce p!1r1:'sh;3.blé'~.u;'«s "?3(d)ofK.F.AcI?_._ V " ' V. Whether {he pmsétslgtfiimn has p:i;':¢:ci §;;4eyo11d all reasonaisié deubt _t11a£_ti};: accussad has caused wrongful i(.:'ss._ or demagef i.v;:1"fi1e above Said Forest Sy.Number"<b§;' ée3t1w;i>yfiin"g.i}3:é'~:zaluab1e trees am} mcziicinal plants {hai 'i«'$?€5:2.TT{_iV't~}.'I;éi3Z1€i{f1lg in the above said- F'::v:t'<~:a-f~i:-- v~v.§§jr.Numbcr constructed. a re,sisic:n1iai[ halzgie ucatijsed mischief and §i3.cre§:§§?_. committed , 'ofiéiicc punmhablc ujs '427.Vofv'IE;:?'-._;«.._V " ' Vi. -. "W}:1€'§.i2€:Az*'Vi";ti€;V.[p1'<3s<E,*€:11fica11 has proved beyond aft} ' . 4. masofiahié __cT.1'a-u;bt that the accused has L' crimiilafiy 'Ext'spasse€i into the above saifi Forest ";Zy}F$z1fitbé:: with criminal infant to commit an ofii:;n__{:t: and thereby committed an ofihncc punishaiflfi {.1/S 447 of IPC?
T135 prosecution has examined PWS.I to S aigfxti rfiéfkeé cimumentzs as per E><.P. E is P~8a. None of WitI1CS$£i":$ of the prosecution has; {imposed that accused had zfimevad xsaiuabw trees and medicinal plants from the farest ama 0f Nakshat Village, 30 aiso fin/«Ii the accused had mmavcé the baundaxy stones , altered the boundary' marks. Therefore, what mmaéns N a fig-"'v~«1fi~*-9€~v'~ .
: 4 :to be éecidéd is Whflthfif thfi: accuszzd has acts of criminal trespass.
4. PW .5~ChaI:dras(j¥ka1'%3§}%37€i "
at the relevant time' has admifted tie 'haéu iZi'.."3V1; 3 produccd any documeiit. $hoW._V_ti1.:¥t Waileged V incmached 1and"'i$_ a ~ ()f : 'x*€:$eIvcie(?zV i1;)7i€e:$£. The netification pxnduééd to Show that the §iS?3f§d:'.}afifi is' forest area is :_i:I1co1§ip§:te._'V .'VIj'};43jv.>f.r$;*est_-- dfiicials have adxnittcd that afircuis-sci "*£'}:1'é land about 15 years back and. .-- co:1s{fus:g1;ed..v3 hbuété. But they have not initiated any aciioni. accused 1:0 remove eficmachment.
-- '§'}1§:re i:3_ fie evidence on record to show that accused the resflrvsd fastest area, The allégeé "*;§%ii?IQ3Chm6fli hm?/has 39% been demarcated, The A ; forest cfiiciais fiifi 13:61? make: any afibrts ta demamaie the resaxved {wrest ta prove: that ama in pessesslmn 0f the accused falls within the mssrveci {meat The ifiaxzimd trial Judge cansiciaring all these aspects has acqtzitted the accused.
W ' C \.;'\../5,"/\../\/u&/L\_, U1
6.' '§'ha;refore, E éa 110$ fmd '€<::=_¢ illtfiiffirfi with the i11}.}:311gI1€tf.}" AfL')VI;t'2'l1€3';",v 'V 211??'9€a} is dismissal. I *suh/