RAM DHIRAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS criminal appeal, preferred Under Section 374(2) of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.) is directed against the judgment and order dated 15/16.11.1999 passed by Additional Sessions Judge, Uttarakhand matters, Dehradun in Sessions Trial No. 54 of 1999, State v. Ram Dhiraj and Anr., whereby the learned Addl. Sessions Judge has convicted the accused -appellant Ram Dhiraj and co -accused Vishwanath under Section 307 read with Section 34 of The Indian Penal Code, 1860 (hereinafter to be referred as the IPC) and sentenced each of them to seven years R.I. with fine of Rs. 10,000/ - each and in default of payment of fine, two years further R.I. was awarded to each of them.

(2.) HEARD learned Counsel for the parties and perused the entire material available on record.

(3.) ON receipt of charge sheet, learned A.C.J.M IIIrd, Dehradun committed the case to the court of Sessions on 13.5.1999, after giving necessary copies to the accused/appellant and co -accused as required Under Section 207 Cr.P.C.