CHAMAN AND OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Onkar Singh, learned counsel for the appellants and Sri J. K. Upadhyay, learned A.G.A. for the State.

(2.) This criminal appeal has been preferred by Chaman (A1), Kalu (A2) and Kalloo (A3) against the judgement and order dated 14.11.2006 passed by Additional District and Sessions Judge, Court No. 5, Meerut in S.T. No. 661 of 1999 (State vs. Kalloo and others) convicting the appellants and sentencing them to imprisonment for life and a fine of Rs. 5,000.00 and in case of default in payment of fine, one month additional rigorous imprisonment each u/s 302/34 I.P.C.

(3.) The appellants upon being charge-sheeted were committed for trial to the Court of Sessions Judge, Meerut by Chief Judicial Magistrate, Meerut, where their case was registered as S.T. No. 661 of 1999 (State vs. Kalloo and others) where it was made over for trial from there to the Court of Additional District and Sessions Judge, Court No. 5, Meerut, who on the basis of the material on record and after affording opportunity of hearing to the prosecution as well as the accused on the point of charge, framed charge under Sec. 302/34 I.P.C. against each of the accused who abjured the charge and claimed trial.