NIROTTAM AND ANR. Vs. STATE

JUDGEMENT

(1.) This appeal has been filed against the order dated 30.4.2009 passed by learned Addl. Sessions Judge (Fast Track) no.2, Dholpur in sessions case no. 27/2005 whereby accused appellant has been convicted and sentenced as under:

(2.) Brief facts of the case are that Sita Ram, Sub-Inspector recorded the parcha bayan of Haluka Ex.D-3. On the basis of aforesaid parcha bayan, FIR bearing No.186/2003 was registered for offence under Sec.147, 148, 341, 336, 307/149 IPC. After investigation, police filed challan before the concerned Magistrate, who committed the case to the court of Sessions Judge for trial, from where it was transferred to the court of Addl. Sessions Judge (Fast Track) No.2, Dholpur on 26.5.2004. The learned trial court framed charges against the appellants, to which they denied and claimed to be tried. The prosecution examined some witnesses and got certain documents exhibited. Thereafter statement of accused under Sec.313 Cr.P.C were recorded. After hearing both the parties, the learned trial court vide impugned order dated 30.4.2009 convicted and sentenced the appellants as indicated above.

(3.) Against the said impugned order dated 30.4.2009, this appeal has been preferred.