ISHWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Questioning the legal acceptability of impugned judgment affirming the order of Chief Judicial Magistrate passed in Criminal Case No.352/98 by which the trial Magistrate has recorded the finding of conviction against the applicant for offence under Section 51 of the Wild Life (Protection) Act, 1972 (henceforth 'the Act, 1972') and sentenced him to undergo simple imprisonment for 1 year and to pay fine of Rs. 5,000.

(2.) The core facts required for adjudication of this revision are as under:

(3.) In order to bring home the above-stated offence, during the course of trial, the prosecution examined as many as seven witnesses in support of the prosecution case and exhibited nine documents. Whereas, the defence neither examined any witness nor filed any document in support of its case.