LAWS(HPH)-2014-8-64

NARESH Vs. STATE OF H.P.

Decided On August 21, 2014
NARESH Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) BOTH these appeals are being disposed of by a common judgment as these appeals arise out of a common judgment, passed by the learned Additional Sessions Judge, Sirmaur District, at Nahan.

(2.) THESE appeals are directed against the judgment, rendered on 03.01.2008, by the learned Additional Sessions Judge, Sirmaur District at Nahan, H.P., in Sessions trial No. 9 -N/7 of 2006/05, whereby, the appellants/accused persons have been convicted and sentenced as under: -

(3.) ON conclusion of the investigation into the offence, allegedly committed by the appellants/accused, challan against both the accused was filed, under Section 173 of the Code of Criminal Procedure, in, the committal Court. On the case having been committed for trial to the Court of learned Sessions Judge, Sirmaur, the latter court assigned it for trial, to, the Court of Additional Sessions Judge, Sirmaur. The Court of learned Additional Sessions Judge, Sirmaur, charged both the accused, for, theirs having committed offences punishable under Sections 302, and 392 read with Section 34 of the IPC, to, which accused pleaded not guilty and claimed trial.