Full Judgment Text
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CASE NO.:
Appeal (crl.) 1254 of 1999
PETITIONER:
KHURSHEED
RESPONDENT:
STATE OF HARYANA
DATE OF JUDGMENT: 13/04/2005
BENCH:
B.P. SINGH & S.B. SINHA
JUDGMENT:
J U D G M E N T
B.P. SINGH,J.
This appeal by special leave is directed against the judgment and order
dated 6th April, 1999 of the High Court of Punjab & Haryana at Chandigarh whereby
the Revision Petition preferred by the petitioner was dismissed. By dismissal of the
Revision Petition, the judgment and order passed by the Judicial Magistrate, Nuh and
the appellate order passed by the Addl. Sessions Judge, Gurgaon were affirmed.
The appellant has been convicted under Section 8 of the Punjab
Prohibition of Cow Slaughter Act and sentenced to undergo one year’s simple
imprisonment and to pay fine of Rs.5000/-.
Before us, counsel for the appellant submitted that in the facts and
circumstances of this case, the sentence is harsh and this Court may reduce his
sentence to the period already undergone.
Having considered the facts and circumstances of this case and also taking
note of the fact that the offence under Section 8 is punishable with a maximum of 5
years imprisonment, we do not feel persuaded to interfere with the quantum of
sentence.
We find no merit in the appeal. The appeal is, therefore, dismissed. Bail
bonds of the appellant are cancelled. He should be forthwith taken into custody to
serve out the remainder of the sentence.