Oak, J. - (1.) These seven connected revisions have been filed by ten persons, who were convicted by the learned Special Magistrate, first class, Baraut, district Meerut, under Seciton 299, U. P. Municipalities Act. Amin Nagar Sarai is a Town Area in district Meerut. The ten applicants are residents of Amin Nagar Sarai, and are butchers.
(2.) According to the prosecution, the Town Area Committee, Amin Nagar Sarai passed on 23-3-1948 a resolution prohibiting the slaughter of cows, buffaloes and other animals, and forbidding the sale of meat of these animals within the limits of the Town Area. The bye-law was duly confirmed by the Sub-Divisional Magistrate of Baghpat, On 16-10-1952 the ten applicants slaughtered a buffalo within the limits of the Town Area, and they sold the meat of the slaughtered animal. The ten applicants were therefore, prosecuted under Section 299 of the U. P. Municipalities Act for a breach of the bye-law.
(3.) The trial of the ten accused was split up In seven separate cases. All the ten accused pleaded not guilty. They denied having slaughtered any animal or having sold its meat within the limits of the Town Area. It was also urged for the accused that the bye-law in question was void and illegal. The learned Magistrate convicted all the ten accused under Section 299 of the U. P. Municipalities Act. Each accused was fined Rs. 50/-.;