JAMALDIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the instant criminal revision under section 397/401 of the Code of Criminal Procedure, 1973 (for short 'the Code' hereinafter), the petitioners have challenged the judgment and order dated 08.8.1991 passed by Additional Sessions Judge No.1, Jodhpur (for short 'the appellate court' hereinafter) in criminal appeal No.10/89, whereby the appellate court dismissed the appeal filed by the petitioners against the judgment and order dated 2.3.1989 passed by Judicial Magistrate, Phalodi (for short 'the trial court' hereinafter) in criminal case No.170/83 and the conviction and sentence awarded by the trial court were affirmed.

(2.) The trial court by judgment and order dated 2.3.1989, convicted the petitioners for the offence under section 9/51 of The Wild Life (Protection) Act, 1972 (for short 'the Act' hereinafter) and sentenced each of them to undergo six months' rigorous imprisonment and fine of Rs. 500/- each, in default of payment of fine further to undergo one month's simple imprisonment.

(3.) I have heard learned counsel for the petitioners and Public Prosecutor for the State. Perused the judgments and orders of the appellate court as also of the trial court. Carefully gone through the record of the trial court.