PATU AND TEERATH PAL Vs. THE STATE

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 25.11.1997 passed by the I Addl. Sessions Judge, Haridwar in Sessions Trial No. 139 of 1995, State v. Patu & Teerath Pal, whereby the learned I Addl. Sessions Judge has convicted the appellants/accused Under Section 376(2)(g) of The Indian Penal Code, 1860 (hereinafter to be referred as I.P.C.) and sentenced each of them to ten years' rigorous imprisonment with fine of Rs. 2,000/ - each and in default, one years' additional R.I each was awarded.

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

(3.) AFTER receiving the charge sheet, learned J.M., Roorkee committed the case to the court of Sessions on 15.05.1995 after giving necessary copies to the appellants/accused as provided under Section 207 Cr.P.C. The case was transferred to I Addl. Sessions Judge, Haridwar for disposal according to law.