- (1.) None appears for the appellants. We have gone through the records with the assistance of the learned counsel for the respondent.
(2.) Leave granted.
(3.) The appellants were apprehended with a vehicle carrying 22 logs of Khair wood. They did not produce any authorization or permit with regard to the same. Their prosecution under Section 379, IPC read with Sections 41 and 42 of the Indian Forest Act culminated in acquittal under Section 379, IPC by the Magistrate. The conviction under the Forest Act was for six months.;