Palok Basu, J. - (1.) Ram Singh and Devi Singh, the two brothers, have filed this appeal against the judgment and order dated %2.1979 passed by IV Addl. Sessions Judge, Bareilly against their conviction under Section 307/34 Indian Penal Code and sentence of three years R.I. Devi Singh was further convicted under Section 323 Indian Penal Code and sentenced to six months R.I. Appellant Ram Singh was further convicted under Section 324 Indian Penal Code and sentenced to one year's R.I. as also under Section 452 Indian Penal Code to two years R.I. The sentence of both the appellants were directed to run concurrently.
(2.) The incident out of which this appeal has arisen took place on 27.3.1975. Nearly two decades have elapsed since the incident had happened.
(3.) When the record was sent for by the office of this court the Sessions Judge, Bareilly sent a report that the entire record of the case was gutted as the Civil Court's building at Bareilly caught fire in the night between 18/19.11.1979. Consequently it was reported that transmission of the lower court record was not possible. This was done by the letter of the Officer-in-Charge, Record-Room, Judge's Court Bareilly on 4.7.1983.;