SHERU @ SHER MOHD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner was found guilty under Sections 3/8, 5/8 of the Punjab Prohibition of Cow Slaughter Act, 1955 and was sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 5000/- under Section 3/8 of the Act and in default of payment of fine to further undergo rigorous imprisonment for three months. He was further sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 5000/- under Section 5/8 of the Act and in default of payment of fine to further undergo rigorous imprisonment for three months.

(2.) Custody certificate handed over in Court today is taken on record.

(3.) At the outset, learned Counsel for the Petitioner does not challenge the conviction of the Petitioner and submitted that the Petitioner is in jail w.e.f. 9.10.2010.