MAKSOOD ALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was tried for committing an offence punishable under Sec. 51 of the Wild Life (Protection) Act, 1972 (hereinafter referred to as 'the Act'). Vide judgment and order dated 23/24/8/2005, learned Presiding Officer, Special Environment Court, Faridabad convicted him for the aforementioned offence and sentenced him to undergo rigorous imprisonment for three years and to pay a fine of Rs.5,000.00 and in default of payment of fine, to undergo imprisonment for six months.

(2.) Aggrieved of his conviction and sentence, the petitioner preferred an appeal. Vide judgment dtd. 24/1/2008, learned Additional Sessions Judge, Faridabad, while finding no merit in the appeal, dismissed the same.

(3.) Still not satisfied, the petitioner preferred the present revision, which was admitted on 8/4/2008. Subsequently, vide order dtd. 29/9/2008, this Court suspended his sentence, subject to furnishing of requisite bonds.