Sheo Kumar Singh, J. - (1.) This criminal appeal under Section 374 Cr.P.C. has been filed against the judgment and order dated 11.08.1999 passed by the Additional Sessions Judge, Court No.3, Sultanpur, in Sessions Trial No.44 of 1990 (State Vs. Kamla Prasad Singh and others), Police Station-Jai Singh Pur, District, Sultanpur, whereby and where under the appellants were found guilty under Section 308 I.P.C. and sentenced to undergo rigorous imprisonment for three years and also found guilty under Section 325 I.P.C. and were directed to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,000/- each, in default of payment of fine to undergo rigorous imprisonment for six months.
(2.) The brief facts giving rise to the present appeal is that on 06.11.1986 at about 5.00 p.m., the appellants/accused caused injuries to family members of Shri Dinesh Chandra Singh for which First Information Report was lodged in the police station under Sections 308 and 325 I.P.C. and after investigation the chargesheet was submitted against all the appellants under Sections 308 and 325 I.P.C.
(3.) Learned Chief Judicial Magistrate took the cognizance on the chargesheet submitted by the investigating officer and committed the case to the court of session for trial in accordance with law.;