ASLAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner questions his conviction recorded by the impugned judgments dated 23.1.2013 and 9.9.2014. The charge against the petitioner was that he was engaged in selling beef which fact was discovered by the police upon secret information. Raid was conducted and petitioner was apprehended in his house with a knife preparing chunks of beef for sale. 20Kgs of beef was found which was weighed and taken in possession. Both the Courts recorded the conviction of the petitioner.

(2.) The petitioner on turn had pleaded false implication.

(3.) Learned counsel for the petitioner states that no independent witnesses were examined, the recovery is doubtful and even the meat being beef would be questionable as no proper chemical examination was conducted. Records were requisitioned and its perusal would show that no chemical examination was done. This fact had been recorded by the court below. The meat was determined to be beef on the basis of opinion given by PW 1 an expert and as per the data produced before the Court from internet under the heading meat and meat products. As per this opinion which is extracted herebelow, the Court concluded that the meat was beef and thus proceed to convict the petitioner:-