BUNDU KHAN AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners does not challenge their factum of conviction.

(2.) The Court below convicted the accused petitioners Bundu Khan and Deena Ram under Sec. 5(7) read with Sec. 8(2) of the Rajasthan Bovine Animal (Prohibition of Slaughters) and Regulation of Temporary Migration or Export Act, 1995 (referred to hereinafter as the Act) and accused petitioner Mohd. Ismile under Sec. 6 read with Sec. 8(2) of the Act and sentenced to 6 months R.l. and a fine of Rs. 3000.00 each and in default of payment of fine to undergo one months S.I. under the aforesaid Sections.

(3.) Learned counsel for the petitioners submits that the accused had already served out sentence to the extent of about twenty days and, in these circumstances instead of asking the petitioners to serve out the remaining sentence, they be released on the sentence already gone by them and fine may be enhanced. He proposes that a sum of Rs. 15000.00 may be ordered to be paid as fine.