MD. ZANAB KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Khan, learned counsel for the accused/appellants and Mr. D. Gogoi, learned Special Public Prosecutor for the respondent State of Assam.

(2.) By this common judgment and order it is proposed to dispose of two criminal appeals, being Criminal Appeal No. 416/2023 and Criminal Appeal No. 417/2023 arising out of the same judgment and order dtd. 26/9/2023 and 27/9/2023, passed by the learned Special Judge (Wildlife), Karbi Anglong, Diphu in Special (Wildlife) Case No. 11/2022.

(3.) It to be noted here that vide impugned judgment and order dtd. 26/9/2023 and 27/9/2023, learned court below has convicted the accused/appellants namely, Md. Zanab Khan and Md. Habibur Rahman under Sec. 51(1) of the Wild Life (Protection) Act, 1972 and sentenced them to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.50,000.00and in default of payment, to undergo further simple imprisonment for 6 months.