UDAI SINGH Vs. STATE

JUDGEMENT

(1.) THIS appeal, preferred by the appellant u/s 374(2) of Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and order dated 07.04.1992 passed by Sessions Judge, Pithoragarh in Sessions Trial No.02 of 1991, State Vs. Udai Singh, whereby the learned Sessions Judge has convicted the appellant/accused under Section 306 of Indian Penal Code, 1860 (hereinafter to be referred as I.P.C.) and sentenced him to three years' R.I.

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

(3.) LEARNED CJM, Pithoragarh has committed the case to the court of Sessions on 15.02.1991 after giving necessary copies to the appellant/accused as required under Section 207 Cr.P.C.