LAWS(MPH)-1995-1-72

UGRA SINGH Vs. STATE OF M P

Decided On January 05, 1995
UGRA SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This revision is presented against the judgment and order dated 3rd of Feb, 1992 passed by lInd Additional Sessions Judge of Shivpuri, whereby the petitioners have been convicted u/Section 9(1) read with Section 51 of the Wild Life Protection Act, 1972 and were sentenced to six months R.I. and a fine of Rs. 500/each, in default of payment of fine, to undergo further three months R.I. The conviction of the petitioners was recorded by the Judicial Magistrate First Class, Pohri on 29th of Jan, 1987. It was confirmed in appeal by the aforesaid order.

(2.) I have heard learned Counsel for the petitioners/accused Shri R.K. Sharma, and Shri B.D. Jam, Deputy Government Advocate appearing for the State and perused the record.

(3.) The facts of the case are that the two petitioners had struck a peacock, the national bird, in their field, Peacock is the national bird and the offence committed by the petitioners was punishable u/Section 9(1) read with Section 51 of the Wilf Life Protection Act, 1972. The Trial Court had recorded evidence and came to the conclusion that the petitioners had committed the offence as mentioned above they were convicted and sentenced accordingly. Petitioner had preferred an appeal, which has been dismissed.