SOMNATH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Questioning the legality and propriety of impugned judgment affirming the order of the trial Magistrate convicting sole applicant Somnath for offence punishable under Section 51(1) of the Wild Life (Protection) Act, 1972 (henceforth 'the Act, 1972), this revision, invoking the revisional jurisdiction of this Court under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (henceforth 'CrPC'), has been filed.

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

(3.) The trial Court, after appreciation of the evidence brought on record, accepted the prosecution case relying upon the testimony of the prosecution witnesses and convicted and sentenced the applicant to undergo rigorous imprisonment for 6 months and to pay fine of Rs. 500, in default of payment of fine to undergo rigorous imprisonment for 1 month.