RAM PRASAD, OM PRAKASH (SINCE DECEASED), SUNDER LAL AND CHHOTE LAL (SINCE DECEASED) Vs. STATE OF UTTAR PRADESH (NOW, STATE OF UTTARAKHAND)

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 18.9.2000 passed by the Additional Sessions Judge/Special Judge (C.B.I.), Nainital in Sessions Trial No. 479 of 1996, whereby the said court has convicted the Appellant Chhote Lal under Section 307 IPC and Appellants Ram Prasad, Om Prakash and Sunder Lal under Section 307 read with Section 34 IPC. Each of the convicts (Appellants) has been sentenced to rigorous imprisonment for a period of five years and directed to pay fine of Rs. 1,000/ -.

(2.) HEARD learned Counsel for the parties and perused the trial court record.

(3.) INJURIES , on the person of Heera Lal (PW2), were examined by PW1 Dr. P.S. Kuarbi, Medical Officer of Primary Health Centre, Kiccha. After investigation, the Investigating Officer, Sub -Inspector Vijay Kumar (PW4) submitted chargesheet (Ex. A -6) against all the four accused.