Rajendra Saxena, J. - (1.) This State appeal has been directed against the order dated 7.6.84 passed by the learned MJM, I Class Kotra in regular Criminal Case No. 109/83 whereby he acquitted the accused respondents for the offence under Section 26 of the Forest Act keeping in view the provisions of Section 256 Cr.PC for absence of the complainant.
(2.) I have heard the learned Public Prosecutor and learned counsel for the accused respondents.
(3.) Mr. Thakur has relied on the case of State of Rajasthan v. Prahalad and Ors., 1981 Cr.LR (Raj.) 101 and State of Rajasthan v. Chhitar, 1981 Cr.LR (Raj.) 699 .;