ASHIQ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Criminal Appeal under Sec. 374(2) Cr.P.C. has been filed by the appellant against the judgment dtd. 22/8/2023 passed by the learned Addl. Sessions Judge, Dungarpur in Sessions Case No.19/2016 whereby the appellant has been convicted and sentenced as under:-

(2.) Briefly stated the facts of the case are that on 10/4/2014, at around 6:15 a.m., Bichhiwara Police Station received a tip regarding the transportation of bovine animals in Truck No.RJ-09-GA-1764, allegedly destined for slaughter in Gujarat via Ratanpur. Acting on this information, police personnel, along with two independent witnesses, Lalshanker and Dinesh, set up a nakabandi on the road towards NH-8.

(3.) I have heard the learned counsel for the parties and perused the impugned judgment as well as minutely gone through material available on record.