P.K.Jain, J. - (1.) Heard Sri I.M. Khan, learned counsel for the revisionist and learned A.G.A.
(2.) Same question of law and facts are involved in all the two revisions. Hence, the same are being finally disposed of by a common judgment and order with the consent of the parties at the admission stage.
(3.) Brief facts giving rise to these revisions are that on an information dated 15-3-1997 given by one Rakesh Pratap Singh, Police G.R.P. district Siddhartha Nagar checked Goods Trains Wagons in which 157 bullocks were being transported from the State of Uttar Pradesh to the State of Bihar. The police seized the bullocks and arrested seventeen persons against whom cases under Sections 3/5A/8 of the Uttar Pradesh Prevention of Cow Slaughter Act and Section 11 of the Prevention of Cruelty against Animals Act were registered. Budhu Shah, revisionist in Criminal Revision No. 3. 1196 of 1997 moved an application for release of 16 bullocks claiming to be the owner of the same. Revisionist Ram Krishna Shah in Criminal Revision No. 1197 of 1997 claimed Supurdigi of 16 bullocks. The revisionists had contended that they has purchased the cattle and they were possessed of the papers in this regard. Besides the present revisionists, the others had also moved similar applications. The learned Magistrate by an order passed earlier released the said cattle in favour of the respective applicants on fulfilling certain conditions. The informer Sri Rakesh Pratap Singh preferred a revision against the said orders and the learned Additional Sessions Judge, Siddhartha Nagar by judgment and order dated 14-8-1997 allowed the revision so far as the order of the learned Magistrate related to release of the cattle in favour of the present revisionists.;