KESHAV RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for State has submitted that instructions have been received and as per the instructions, revisionist-Keshav Ram is in judicial custody.

(2.) According to the prosecution, a skin of Guldar was recovered from the possession of the revisionist-accused. He was convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.10,000.00 for the offence under Sec. 39 read with Sec. 51 of the Wild Life (Protection) Act, 1972.

(3.) Against the judgment dtd. 2/5/2019, passed by learned Chief Judicial Magistrate, Pithoragarh in Criminal Complaint Case No. 1782 of 2018, a Criminal Appeal (No.13 of 2019) was filed. The said Criminal Appeal has been dismissed vide judgment dtd. 24/6/2023, passed by learned Sessions Judge, Pithoragarh.