JUEL ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard through V.C.

(2.) Heard Mr. Pankaj Kumar, learned amicus for the petitioner No.1 and Mr. Amit Kumar Choubey, learned counsel for the petitioner Nos. 2 and 3.

(3.) The instant revision application is directed against the judgment dtd. 6/6/2012, passed by the learned Principal Sessions Judge, Simdega in Criminal Appeal No. 10 of 2011, whereby the appeal preferred by the petitioners has been dismissed and the judgment of conviction and order of sentence dtd. 3/5/2011, passed by learned Judicial Magistrate 1st Class, Simdega in T. Tangar P.S. Case No.53 of 2006, corresponding to G.R. No.382 of 2006, T.R. No.4 of 2011, whereby the petitioners were convicted for the offence under Ss. 12 (2) of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 and sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.1000.00 (One thousand) each and in default of payment of fine petitioners shall undergo simple imprisonment for a period of three months; has been sustained.