JASWANT SINGH Vs. STATE

JUDGEMENT

(1.) Appellants Jaswant Singh and Ramesh Kumar have been convicted under Section 307/324/323/34, Indian Penal Code and sentenced to undergo three years' R.I. under Section 307/34, Indian Penal Code and a Fine of Rs.200.00 and in default of payment of Fine, the appellants were to further undergo R.I. for three months. The appellants were further convicted under Section 324/34, Indian Penal Code .and sentenced to RI for one year and further convicted and sentenced to undergo Rl for three months under Section 323/34, Indian Penal Code All the sentences were to run concurrently.

(2.) Aggrieved by the order of the Additional Sessions Judge dated 25th August, 1976, the appellants have preferred appeal before this court.

(3.) In the appeal, various grounds have been taken such as delay in lodging the F.I.R., and there is no explanation of the delay. The appellants have not been mentioned or their description given in the F.I.R. No identification parade was held in this case. There are material contradictions in the statements of the eye- witnesses. There has beee no recovery from the appellants.