MITHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present criminal revision petition, the petitioners-accused have challenged the order dtd. 5/8/2008 passed by the learned Additional Sessions Judge, Raisinghnagar in Criminal Appeal No. 48/2004, wherein the order of conviction and sentence dtd. 30/11/2004 passed by the learned Judicial Magistrate First Class, Shri Vijaynagar in Criminal Case No. 98/2001 for the offence under Sec. 9/51 of the Wildlife Protection Act , 1972 was confirmed.

(2.) The learned trial court vide order of conviction and judgment dtd. 30/11/2004 was pleased to convict the accused petitioners and sentenced them as under: -

(3.) As, per the prosecution's case, on 1/1/2001, a team of Police Station Sri Vijaynagar during routine patrolling found one tractor near Gandhi Chowk. Upon searching the said tractor and the trolley attached to it, the police team recovered two dead bodies of Nilgae (Blue bull) concealed under the grass from the trolley. The petitioners and co-accused persons who were present in the tractor trolley were arrested on the spot.