- (1.)The petitioners have challenged the judgment dtd. 28/2/2015 passed in Cr. Appeal No.27 of 2011 by which their conviction and sentence awarded in G.R Case No.251 of 2006 corresponding to Trial No.279 of 2011 under sec. 12 of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 (in short, Bovine Animal Act) have been affirmed.
(2.)The only ground urged on behalf of the petitioners is that since the petitioners tendered evidence of purchase of the bovine animals provisions under Sec. 3 and 4 are not attracted and while so conviction and sentence awarded to them under sec. 12 of the Bovine Animal Act cannot sustain.
(3.)On the basis of the self-recorded statement of Shashikant Subhansu Kuzur, SI, on 2/6/2006 at 11:00 PM, a First Information Report vide Kuru PS Case No.51 of 2006 was registered under sec. 3/4 of the Bovine Animal Act against Md. Yasin Ansari, Md. Aleem Quraishi and Md. Firoz Quraishi. After the investigation a charge-sheet was laid and cognizance of the offence was taken under sec. 3/4 of the Bovine Animal Act, finding a prima facie case against them under sec. 12/15 of the said Act.