YAKUB AHMED Vs. STATE

JUDGEMENT

(1.) THIS appeal, preferred by the appellants' under Section 374(2) of Code of Criminal Procedure 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and order dated 27.03.1997 passed by the Special Judge/Addl. Sessions Judge, Nainital in Sessions Trial No. 54 of 1993, State v. Yakub Ahmed and Ors., whereby the learned Special Judge/Addl. Sessions Judge has convicted the appellants -accused Yakub Ahmed, Margub, Sharif and Ayub for the offences punishable under Sections 302/34, 324/34 and 323/34 of the Indian Penal Code, 1860 (hereinafter to be referred as I.P.C.). Each of the appellants -accused was sentenced to life imprisonment Under Section 302/34 IPC. For the offences punishable Under Sections 324/34 IPC and 323/34 IPC, for each of the offences, each of them was sentenced to six months' R.I. All the sentences were directed to run concurrently.

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

(3.) AFTER receiving the charge sheet, learned Munsif Magistrate, Rudrapur committed the case to the court of Sessions on 25.01.1993 after giving necessary copies to the appellants/accused as provided under Section 207 Cr.P.C. The case was transferred to Special Judge (Addl. Sessions Judge), Nainital for disposal according to law.