BABU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant revision is directed against the followings:-

(2.) Facts necessary for disposal of the instant revision, briefly stated, are that on 23.06.2006, a police party was on the patrolling duty, when they suspected the revisionist and apprehended him. 15 tortoises were recovered from his possession, which he had kept in a bag. Based on it, an FIR was lodged and investigation carried out and a challani report was submitted before the Court. Based on the challani report, the cognizance was taken. After furnishing copies of the police documents, on 17.08.2006 charge under Section 39 read with 51 of the Act was framed against the revisionist, to which he denied and claimed the trial.

(3.) The prosecution in all examined four witnesses, namely, P.W. 1 Sub Inspector Abul Kalam, P.W. 2 Head Constable Chandrapal Singh, P.W. 3 Head Constable Chani Ram and P.W. 4 Constable Nain Singh.