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Judgment
1 paragraphs · 71 words
Lakshmana Rao, J.—The presumption u/s 56, Madras Forest Act, (Act 5 of 1882), is expressly restricted to proceedings taken under that Act or in consequence of anything done under that Act and there is no evidence in this case that the timber in question was stolen from any reserve, forest. The conviction of the petitioners u/s 411, Penal Code, is therefore set aside and the fines if levied will be refunded.