JASHWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) On 8/10/2005, the skin of Guldar was recovered from the house of the revisionist. He was arrested. The recovered skin was sealed and a fard was prepared. A complaint was filed by the respondent no.2 before the Trial Court. A charge under Sec. 51 of the Wild Life (Protection) Act, 1972 (in short, 'Act, 1972') was framed. The revisionist pleaded not guilty and claimed to be tried.

(2.) The prosecution examined three witnesses.

(3.) Statement under Sec. 313 of the Code of Criminal Procedure, 1973 was recorded. The revisionist denied all the incriminating evidence, produced by the prosecution.