KHURSHEED Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dated 6th April, 1999 of the High Court of Punjab and Haryana at Chandigarh whereby the Revision Petition preferred by the petitioner was dismissed. By dismissal of the Revision Petition, the judgment and order passed by the Judicial Magistrate, Nuh and the appellate order passed by the Addl. Sessions Judge, Gurgaon were affirmed.

(2.) The appellant has been convicted under Section 8 of the Punjab Prohibition of Cow Slaughter Act and sentenced to undergo one years simple imprisonment and to pay fine of Rs. 5000/-.

(3.) Before us, counsel for the appellant submitted that in the facts and circumstances of this case, the sentence is harsh and this Court may reduce his sentence to the period already undergone.