The Special Judicial Magistrate (CBI Cases), Lucknow, has sentenced two accused namely Shri Fakire and Shri Satish Kumar (private persons) to 3 years’ Imprisonment with fine for their involvement in illegal wildlife trade and criminal conspiracy.
CBI had registered the instant case against two accused namely Shri Fakire and Shri Satish Kumar (private persons) for illegal possession of five otter skins, which are prohibited under the provisions of the Wildlife Protection Act, 1972. The recovery was effected, when a team of CBI officials intercepted the two accused at Shahjahanpur Railway Station, District Pilibhit, Uttar Pradesh on the basis of reliable information.
After completion of investigation, CBI filed chargesheet on 18.03.2011 against both accused under sections 51 r/w 49 & 49B of the Wildlife Protection Act and Section 120-B IPC.
After trial, the Court found the accused guilty and sentenced them accordingly.
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