TAHIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) TAHIR , Rashid and Jamil sons of Allah Mehar resident of Alalpur and Anis son of Indrish resident of village Bajidpur were convicted by learned Sub Divisional Judicial Magistrate, Nuh vide judgment dated 16.4.1999 under section 3 of the Punjab Prohibition of Cow Slaughter Act, 1955 (for short 'the Act') and have been sentenced to undergo simple imprisonment for 1-1/2 years each. All the petitioners thereafter preferred an appeal against their conviction and the same also stands dismissed vide impugned application dated 14.2.2000 passed by learned Additional Sessions Judge, Gurgaon. Hence, this revision.

(2.) IN short the case of the prosecution is that on 27.10.1996, Head Constable Moti Ram who was present at Bus Stand turning of Bibipur on Nuh- Hodel Road received a secret information that Fazru, Kasam and Ayub sons of Gusa resident of Bajidpur, Tahir, Rashid sons of Allah Mehar resident of Alalpur were slaughtering certain cows on the land owned by Panchayat and in case a raid is conducted, they can be apprehended. Finding the secret information true, a ruqa was sent by Head Constable Moti Ram and consequently a case under Sections 3/8 of the Act was registered in the concerned police station.

(3.) THE petitioners were charged under section 8 of the Act for contravening the provisions of section 3 of the Act.