NATHOO AND OTHERS (IN JAIL) Vs. STATE

JUDGEMENT

(1.) This is an application in revision by Nathu and three others, whose conviction under Sec. 8 of the Prevention of Cow Slaughter Act has been maintained, though the Sessions Judge reduced the sentence to six month's rigorous imprisonment each.

(2.) The concurrent finding of fact of the lower courts can be summarised as below:-

(3.) On 8-7-1957 Munshi Singh constable of thana Milaic, who was on Baqrid duty in villages, received information that a cow was to be slaughtered in the house of Nathu in village Udaipur and took with him Sitaram constable, two village Chaukidars and a few witnesses. They reached Nathu's house at about mid-day. There were no shutters in the door of the house. They found all the four applicants, namely Nathu, Nanshey Khan, Hasan Shah Khan and Kalbe Ali Khan, busy in skinning and cutting the flesh into pieces of a slaughtered cow. Nathu was sitting on the body of the slaughtered cow. Fresh blood was coming out, and the hands of all the applicants were stained with that blood. They also found that the stomach of the cow had been opened and a portion of it had been skinned.