DIN DAYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence imposed by the learned Additional Sessions Judge (II), Bhiwani in Sessions Case No. 73 of 1997 (Sessions Trial No. 144 of 1997) dated 24.9.1998.

(2.) THE appellants have been prosecuted for the offences under Sections 307 and 324 read with Section 34 I.P.C. and also under the provisions of the Arms Act.

(3.) SINCE the offence under Section 307 is exclusively triable by the Court of Sessions, the case has been committed to the Sessions. The learned Additional Sessions Judge framed charges against the accused for the offences punishable under Sections 307 and 323 read with Section 34 I.P.C. The accused Din Dayal was also charge-sheeted for the offence punishable under the Arms Act. All the accused pleaded not guilty to the said charges.