VINOD KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal, is, directed against the judgment rendered on 31.8.2005, by the learned Additional Sessions Judge, Fast Track Court, Una, District Una, H.P. in Sessions trial No. 9/2002 RBT No. 7/2004, whereby the appellants/convicts have been convicted and sentenced, to, undergo rigorous imprisonment for seven years, and, to, pay a fine of Rs. 10,000, each, for the commission of offence, punishable under Section 307 of the Indian Penal Code, read with Section 34 of the Indian penal code, and, in default of payment of fine, they have further been sentenced to undergo rigorous imprisonment for one year.

(2.) AT the outset, it is mentioned that accused No. 2, Sukh Ram, died, during the pendency of the appeal, and, hence, the appeal has already abated, qua, him.

(3.) AFTER recording the statement of the witnesses, and, on completion of the investigation, into, the offence, allegedly committed, by, the accused persons, challan, under, Section 307 & 326 IPC, read with Section 34 IPC, was, presented against the accused before learned Additional Chief Judicial Magistrate, Una, who, committed, the case for trial to the Court of learned Sessions Judge, Una, who assigned it, to, the Court of learned Additional Sessions Judge, Una, for the trial, of the accused for offences punishable under Sections 326, 307 IPC read with Section 34 IPC.