Citation : 2023 Latest Caselaw 964 UK
Judgement Date : 10 April, 2023
CRLR No.196 of 2023 Hon'ble Ravindra Maithani, J.
Ms. Sheetal Selwal, Advocate for the revisionist.
Ms. Manisha Rana Singh, A.G.A. with Ms. Shivali Joshi, Brief Holder for the State.
The challenge in this revision is made to conviction and sentence of the revisionist recorded under Sections 9/39(1-A)/39(3)50/49B and 51 of the Wildlife (Protection) Act, 1972 (for short, "the Act").
Heard.
According to the impugned judgment and orders, it is a case of recovery of Red Sand Boa, a kind of Snake. It records that it is prohibited Snake as per Scheduled IV of the Act.
How is offence made? When was this specie of Snake was incorporated in the provisions of the Act? When questioned, learned State counsel seeks time.
List this case on 11.04.2023.
(Ravindra Maithani, J.) 10.04.2023 Sanjay
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