MAMCHAND, 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 18.4.1996 passed by the Additional Sessions Judge, Roorkee in Sessions Trial No. 174 of 1993, State v. Mam Chand and Ors., whereby the learned Additional Sessions Judge has convicted each of the appellants/accused Under Section 307/34 of The Indian Penal Code, 1860 (hereinafter to be referred as I.P.C.) and sentenced each of them to five years' rigorous imprisonment with fine of Rs. 500/ - each and in case of default, six months' further R.I. 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 15.04.1993 after giving necessary copies to the appellants/accused as provided under Section 207 Cr.P.C. The case was first transferred to Assistant Sessions Judge and then to Additional Sessions Judge by the Sessions Judge for disposal as per law.