- (1.) Leave granted.
(2.) Heard Mr. Raghenth Basant, Learned Counsel in support of this appeal and Mr. Jogy Scaria, Learned Counsel appearing for the State of Kerala.
(3.) The Appellant has been convicted Under Section 27(1)(e)(iii) & (iv) of the Kerala Forest Act and sentenced to undergo simple imprisonment for one year and to pay a fine of Rs. 1,000/-.;