STATE OF H.P. Vs. MANOHAR LAL AND ORS.

JUDGEMENT

(1.) THE respondents were tried and acquitted by the learned trial court, in Criminal Case No. 153 -I/99/97, 12 -I I/2000, on 11.1.2001, for the offences punishable under Sections 41 and 42 of the Indian Forest Act and Sections 109, 411 read with Section 34 of the Indian Penal Code.

(2.) HEARD and gone through the record of the case.

(3.) RUQUA Ext. PW -5/A was sent for registration of FIR through HHG Joginder Singh. Police prepared the site plan Ext. PW -6/B and also took photographs. The respondents were arrested. The tractor was released on sapurdari. Later the respondents were also released on bail.