AMAR SINGH 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 Code of Criminal Procedure.), is directed against the judgment and order dated 16 -08 -1996 passed by the Sessions Judge, Tehri Garhwal in Sessions Trial No. 27 of 1993, State v. Ramesh Chandra Singh and Ors., whereby the learned Sessions Judge has convicted the Appellant -accused Ramesh Chandra Singh for the offence punishable under Section 302 of the Indian Penal Code, 1860 (hereinafter to be referred as I.P.C.) and sentenced him to imprisonment for life. The Appellants -accused Amar Singh and Smt. Mandari Devi were also convicted under Section 302/34 IPC and each of them was also sentenced to life imprisonment.

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

(3.) LEARNED Chief Judicial Magistrate, Tehri appears to have committed the case to the court of Sessions on 24 -09 -1993 after giving necessary copies to the Appellants/accused as required under Section 207 Code of Criminal Procedure.