SAMPAT Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) The matter pertains to an incident which occurred in the year 1987 and the present criminal revision has been pending since the year 1989.

(3.) This Criminal Appeal has been preferred against the judgment passed by the learned Sessions Court, Nohar in Sessions Case No. 63/87 State Vs. Pratap and Ors. whereby the appellant no. 1 and appellant no. 2 were convicted under Sec. 307 I.P.C. and Sec. 27 of the Arms Act, 1959 and each of them were sentenced to 10 years R.I. along with a fine of Rs.1000.00 in default of payment of which they were to further undergo 1 month R.I. and 1 year R.I., respectively, whereas appellant no. 3 was convicted under Sec. 323 I.P.C. for 1 year R.I.