LOKRAJ Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated:17.4.2010, passed by the Presiding Officer, Fast Track Court, Sagar, in S.C.No.110/2008- convicting the appellants/ accused for the offences punishable under Sections 447, 307, 511 read with Section 34 of IPC and sentencing each of them to undergo simple imprisonment for a period of three years for the offence punishable under Sections 307 and Section 511 read with Section 34 of IPC and to undergo simple imprisonment for a period of three months for the offence punishable under Section 447 read with Section 34 of IPC.

(2.) To avoid confusion and overlapping the parties herein are referred to with their rankings as stood before the trial Court.

(3.) The criminal case came to be registered against the appellants/accused in Crime No.38/2007 for the offences punishable under Sections 447, 307, 511 read with Section 34 of IPC and that was charge sheeted in C.C.No.1/2008. for the said offences.