MADAN SINGH Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) THIS appeal, preferred Under Section 374 of the Code of Criminal Procedure, 1973 [for short Code of Criminal Procedure.], is directed against the judgment and order dated 6.9.2010 passed by Sessions Judge, Pauri Garhwal in Sessions Trial No. 20 of 2010 and Sessions Trial No. 21 of 2010, whereby the Appellant Madan Singh has been convicted Under Section 302 of the Indian Penal Code, 1860 [for short I.P.C.] and sentenced to imprisonment for left and directed to pay fine of Rs. 25,000/ -. He is further convicted Under Section 27 of the Arms Act, 1959 and sentenced to rigorous imprisonment for a period of three years and directed to pay a fine of Rs. 5,000/ -.

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

(3.) THE Chief Judicial Magistrate, Pauri, on receipt of the charge sheets, after giving the necessary copies to the accused, as required Under Section 207 of Code of Criminal Procedure committed the cases to the court of sessions for trial. Sessions Trial No. 20 of 2010 has arisen out of charge sheet Ex.A -17 and Sessions Trial No. 21 of 2010 has arisen out of charge sheet Ex.A -18.