STATE Vs. GIRISH SINGH & ANOTHER

JUDGEMENT

(1.) THIS appeal preferred by the appel­lant/State, under section 378 of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and or­der dated 27.07.1993 passed bf Ses­sions Judge, Pithoragarh, in Sessions Trial No.33 of 1991, State Vs. Girish Singh & another, whereby the learned Sessions Judge has acquitted the re­spondents-accused Jodh Singh and Girish Singh for the offences punishable under Sections 304-B r/w Section 34 of the Indian Penal Code, 1860 (hereinaf­ter to be referred as IPC) and also u/s 306 IPC r/w Section 34 of IPC.

(2.) I have heard Sri M.A. Khan, learned Brief Holder for the appellant/State and Sri B.S. Adhikari, learned counsel for respondents and perused the entire material available on record.

(3.) LEARNED Chief Judicial Magistrate, Pithoragarh appears to have committed the case to the court of Sessions on 15.10.1991 after giving necessary copies to the respondents/accused as required under Section 207 Cr.P.C.