- (1.) Leave granted.
(2.) This Criminal Appeal is directed against the judgment and order dated 20.04.2010 of the High Court of Punjab and Haryana in Criminal Revision No.669/2000, whereby the High Court acquitted the respondents-accused persons (hereinafter "the 1accused persons") from all the charges levelled against them under Section 8 of the Punjab Prohibition of Cow Slaughter Act, 1955 (hereinafter "the Act"). By this impugned order, the judgment and order passed by the SubDivisional Judicial Magistrate, Ferozepur and the appellate order passed by the Addl. Sessions Judge, Gurgaon were set-aside by the High Court in revision.
(3.) The accused persons were convicted under Section 8 of the Act and sentenced to undergo rigorous imprisonment for a period of one year by the Court of Sub-Divisional Judicial Magistrate, Ferozepur vide judgment dated 14.09.1998 in Crl. Case No.23/96. On Appeal, this order of conviction and sentence was confirmed and upheld by the Additional Sessions Judge, Gurgaon vide order dated 01.06.2000 in Criminal Appeal No.20/98.;