DEEPAK MAHESHWARI, J. - (1.) This appeal has been preferred on behalf of accusedappellant Kalwa to challenge the judgment impugned dated 20.10.2016 passed by learned Additional Sessions Judge, Kotputli, District Jaipur in Sessions Case No.11/2016. Learned trial court has convicted accused Kalwa vide this judgment for the offences punishable under Sections 3/8, 5/8, 6/8, 9 and 10 of the Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 ('the Act of 1995'). He has been awarded sentence for the aforesaid offences as follows:-
(2.) Heard learned counsel appearing for the accusedappellant and also learned Public Prosecutor. Perused the judgment impugned and material available on record.
(3.) As per the prosecution story, a report was lodged at Police Station Kotputli to the effect that near Raj Hotel, NH-8, Chowki Gordhanpura loading Eicher Canter vehicle bearing registration No.DL-01-GC-3178 is standing since previous night. Sacks of old clothes and rugs have been loaded in the vehicle. On receiving the information, Sub-inspector Naresh Singh of Police Station Kotputli reached on the spot and found above said vehicle surrounded by many persons. They have caught hold the driver also. On removing the old clothes and rugs, it was found that beneath the bamboo funtees, bovine animals were found in the vehicle, which were tied very badly. On checking the vehicle, 07 cows, 06 calves and 01 heifer were found dead. 13 bulls and 16 cows were found injured. Thereupon a report (FIR No.28/2016) was lodged for the offences punishable under Sections 3, 5, 6, 7, 8, 9 and 10 of the Act of 1995. After investigation, charge-sheet was filed against accused-appellant Kalwa S/o Lallu Singh for the aforesaid offences. After concluding the trial, learned trial court convicted the accused and sentenced him for the offences mentioned above.;