RAGHURAM SHARMA Vs. C.THULSI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order dtd. 30/9/2019 passed by the High Court of Judicature at Madras in Criminal Revision Case No.978 of 2019.

(3.) The present proceedings arise out of FIR No.114 lodged on 3/5/2019 with Police Station Archirapakkam, District Kancheepuram, in respect of offences punishable under Ss. 428/429 IPC, 11(1)(a), 11(1)(b), 11(1)(d) and 11(1)(e) of the Prevention of Cruelty to Animals Act, 1960 (hereinafter referred to as "the 1960 Act")