SADRU Vs. STATE OF HARYANA

JUDGEMENT

(1.) SADRU accused was convicted under Section 8 of the Punjab Prohibition of Cow Slaughter Act, 1995 for having contravened the provisions of Section 4A of the Act and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 3,000/- or in default of payment of fine, to undergo further rigorous imprisonment for six months, by Sub Divisional Judicial Magistrate, Nuh vide order dated October 27, 1997, in case F.I.R. No 45 dated February 16, 1996, Police Station Nuh.

(2.) SADRU (convict) went in appeal to the Court of Session and assailed his conviction and sentence.

(3.) THE prosecution case which has given rise to the petitioner's conviction and sentence, briefly stated, is that on February 16, 1996 the police party headed by A.S.I. Bajinder Singh, Constable Ramphal and Sis Ram was present at Taoru turning at Nuh bye-pass in connection with patrolling and crime detection. A.S.I. Bajinder Singh received secret information that Sadru accused was in the habit of slaughtering cows and he would be taking cows to Chuharpur (Rajasthan) from Haryana with a view that they be slaughtered. The police party remained present at the place of Nakabandi. After some time, Sadru accused was found coming towards Nakabandi with five weak and slim cows, on way of Rajasthan. He was over-powered by the police. The cows were taken into possession.