S.K.KESHOTE, J. - (1.)Accused-appellants, three in number, under the judgment and order dated 22-5-1998 of the Additional Sessions Judge, Bundi, in Sessions Case No. 18 of 1995, State v. Ram Dev and others have been convicted for the offence under Section 302 read with Section 34, IPC and sentenced each to undergo Life Imprisonment and a fine of Rs. five hundred, in default of payment of fine to further undergo three months' imprisonment. Having aggrieved of this judgment and order, the accused appellants are before the Court by this appeal under Section 374, Cr.P.C., 1973.
(2.)On the oral report by one Kedar Lal son of Mathura Lal (PW-9), First Information Report has been chalked out against the accused-appellants and five others for the commission of offences under Sections 147, 148, 149, 307 and 302, IPC and a Criminal Case No. 210/94 was registered at the Police Station, Lakheri, District Bundi on 26th of December, 1994 at 3.30 a.m.
(3.)After investigation in the matter police filed challan against the accused appellants for the offence punishable under Section 302 read with Section 34, IPC.