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Judgment
4 paragraphs · 83 words
1.
To sustain a conviction u/s 21 (d) of the Forest Act there must be some evidence either that defendant pastured the cattle or permitted them to
trespass in the reserved forest. In the present case all that the prosecution proved was that defendant's cattle were found in a reserve. Such cattle
may be impounded, but the owner cannot be held liable unless some overt act of his be proved. We set aside the conviction and sentence and
direct that fine be repaid.