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CASE NO.: Appeal (crl.)  1254 of 1999

PETITIONER: KHURSHEED

RESPONDENT: STATE OF HARYANA

DATE OF JUDGMENT: 13/04/2005

BENCH: B.P. SINGH & S.B. SINHA

JUDGMENT: J U D G M E N T

B.P. SINGH,J.

       This appeal by special leave is directed against the judgment and order  dated 6th April, 1999 of the High Court of Punjab & Haryana at Chandigarh whereby  the Revision Petition preferred by the petitioner was dismissed.   By dismissal of the  Revision Petition, the judgment and order passed by the Judicial Magistrate, Nuh and  the appellate order passed by the Addl. Sessions Judge, Gurgaon were affirmed.         The appellant has been convicted under Section 8 of the Punjab  Prohibition of Cow Slaughter Act and sentenced to undergo one year’s simple  imprisonment and to pay fine of Rs.5000/-.         Before us, counsel for the appellant submitted that in the facts and  circumstances of this case, the sentence is harsh and this Court may reduce his  sentence to the period already undergone.         Having considered the facts and circumstances of this case and also taking  note of the fact that the offence under Section 8 is punishable with a maximum of 5  years imprisonment, we do not feel persuaded to interfere with the quantum of  sentence.         We find no merit in the appeal.   The appeal is, therefore, dismissed.   Bail  bonds of the appellant are cancelled.   He should be forthwith taken into custody to  serve out the remainder of the sentence.