PRAVIN @ CHANDI, Vs. THE 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 18.02.1993 passed by Additional Sessions Judge Roorkee in Sessions Trial No. 187 of 1990, State v. Praveen and Ors., whereby the learned Additional Sessions Judge has convicted the appellants/accused Praveen @ Chandi, Naveen and Tarun under Section 307 r/w Section 34 of The Indian Penal Code, 1860 (hereinafter to be referred as I.P.C.) and sentenced each of them to undergo three years' rigorous imprisonment. Co -accused Surya Kumar was acquitted by the trial court for the offences under which he was charged.

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

(3.) LEARNED I Addl. Munsif Magistrate, Roorkee (Distt. Haridwar) has committed the case to the court of Sessions on 28.11.1990 after giving necessary copies to the appellants/accused as required under Section 207 Cr.P.C.