K C SIJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two Criminal Revision Petitions have been filed by the petitioners, being aggrieved by the judgment of conviction and order of sentence dtd. 17/8/2007 in C.C.No.1765/2005 on the file of the Court of Additional Civil Judge (Jr.Dn.) and JMFC, Madikeri and its confirmation judgment and order dtd. 12/2/2014 in Crl.A.No.71/2007 on the file of the Court of I Additional District and Sessions Judge, Kodagu at Madikeri, wherein the petitioners have been convicted for the offences under Ss. 4, 5, 8, 9, 11 of the Karnataka Prevention of Cow Slaughter and Cattle Preservation Act, 1964 (for short "Act") and Sec. 379 read with Sec. 149 of Indian Penal Code (for short 'IPC').

(2.) The petitioners are the accused before the Trial Court and the appellants before the Appellate Court. Brief facts of the case are as under:

(3.) It is the case of the prosecution that, on 9/6/2005 in the early morning at about 2.30 a.m., when the petitioners were transporting the cattle to Kerala State through the lorry bearing its No.KA.12.A.6336, the lorry was intercepted at Nelli Hudikeri junction by PW.1 and his staff and they seized the vehicle and also took the cattle to the custody and arrested the petitioners. After investigation, a charge sheet came to be filed for the above said offences.