RAM DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence imposed by the learned Additional Sessions Judge, Bathinda in Sessions Case No. 18 of 1986 (R.T. 6 of 1987) by his judgment dated 23.7.1987.

(2.) THE appellants alongwith two others were prosecuted for the offences under Section 308 I.P.C.

(3.) ON the basis of the material placed before him, the Magistrate committed the case to the Sessions. After committal, the learned Additional Sessions Judge, Bathinda framed charges against the accused for the offence under Section 308 read with Section 34 I.P.C. to which the accused pleaded not guilty.