SAMSHUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner Samshuddin was prosecuted under Sections 5/8 of the Punjab Prohibition of Cow Slaughter Act, 1955 (hereinafter referred to as 'the Act') by the Sub Divisional Judicial Magistrate, Nuh. He was convicted and sentenced to undergo simple imprisonment for one year and to pay a fine of Rs. 1500/-. In default of payment of fine, he was further directed to undergo imprisonment for three months. Aggrieved by the order of S.D.J.M. Nuh, the petitioner preferred an appeal before the learned Additional Sessions Judge, Gurgaon. The same was dismissed on 17.7.1999.

(2.) AGGRIEVED by the orders of courts below, the petitioner has filed the present revision.

(3.) MR . K.S. Chauhan, learned DAG has not opposed the prayer made by learned counsel for the petitioner.