KARNAIL SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition is instituted against the judgment dated 01.02.2013 rendered by Additional Sessions Judge, Karnal, in Criminal Appeal No.101 of 2011 whereby the conviction imposed upon the petitioners by the learned Judicial Magistrate Ist Class, Karnal, in Criminal Case No.175/10 of 23.03.2005 was maintained but the sentence was reduced from two years to six months.

(2.) The case of the prosecution, in a nutshell, is that on 05.09.2004 at about 11.00 P.M., when ASI Azad Singh and other police officials were on patrolling duty near village Nagla Megha Chowk on Meerut Road, a secret information was received to the effect that cows were exported to the State of Uttar Pradesh in trucks bearing registration No.HR37/1014 and HR- 46/3285. The drivers as well as conductors of both the trucks and the exporters were taking dinner in a road side Dhaba near Meerut Chowk.

(3.) The prosecution examined three witnesses in support of its case. Statements of accused were recorded under Section 313 Cr.P.C. They denied the case of prosecution. The petitioners were convicted and sentenced by the learned trial Court to undergo imprisonment for a period of two years and to pay a fine of Rs.1500/- each for the offence under Section 4-b/8 of the Punjab Prohibition of Cow Slaughter Act and in default of payment of fine, to further undergo imprisonment for a period of 15 days.