KAMAL KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision under Sections 397/401 of the Code of Criminal Procedure has been preferred by the applicant being aggrieved by the judgment dated 25.5.2000 passed by the First Additional Sessions Judge, Chhattarpur in Criminal Appeal No.10/2000 affirming the judgment dated 3.2.2000 passed by JMFC Bijawar in Criminal Case No.138/1996 whereby the applicant has been convicted for commission of offence punishable under Section 51 of the Wild Life (Protection) Act, 1972 and sentenced to undergo one year's rigorous imprisonment with fine of Rs. 500/- with default clause.

(2.) The brief facts of the case are that on 9.1.1996 the Station House Officer, Bijawar received an information from an informant (Mukhbir) that two persons are carrying horns of Sambar Deer for selling. Seizure memos Ex.P-1 and P-2 were prepared in this behalf. After investigation, the charge sheet was filed before the competent Court, and after the evidence was led before the trial Court by the parties, the appellant was convicted by the learned Judge of the trial Court as aforesaid. The criminal appeal preferred by the applicants was also dismissed by the learned Judge of the appellate Court vide judgment dated 25.5.2000.

(3.) During the pendency of this revision, applicant No.2 Lampu has passed away, hence this revision in respect of him has already been dismissed being abated.