GULFAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionists-accused persons were convicted for the offence under Ss. 3/5/11 of the Uttarakhand Protection of Cow Progeny Act, 2007 and they were sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.5,000.00 each. Against the said judgment dtd. 19/6/2019, passed by learned Additional Chief Judicial Magistrate, Haridwar in Criminal Case No. 713 of 2015, a Criminal Appeal (No. 153 of 2019) was filed. The said Appeal has been dismissed vide judgment dtd. 29/4/2023, passed by learned Ist Additional District and Sessions Judge, Haridwar.

(2.) Heard Mr. Gaurav Singh, learned counsel for the revisionists and Mr. V.K. Jemini, learned Deputy Advocate General for the State.

(3.) Admit.