- (1.) This appeal challenges the pregnability of the judgment dated 18.12.2002 passed by Shri Anil Kumar, Judge, Fast Track Court-I, Mirzapur, in connected Sessions Trial No.285 of 2001, under Sections 302/504 of IPC, Police Station - Cheelh, District - Mirzapur, Sessions Trial No.328 of 2001 under Sections 25/27 of Arms Act, Police Station Cheelh, District Mirzapur, and Sessions Trial No.329 of 2001, under Sections 25/27 of Arms Act, Police Station Cheelh, District - Mirzapur. The appellants - original accused have been convicted under Section 302 of I.P. Code and have been sentenced to undergo rigorous imprisonment for life and a fine of Rs.2000/- in default they will further undergo one month imprisonment.
(2.) By way of this appeal both appellants assail the decision of Fast Track Court, Mirzapur, wherein they were convicted for commission of offence mainly under Section 302 of I.P. Code which was for life imprisonment.
(3.) The First Information Report came to be lodged by the original complainant and on his complaint, the Investigating machinery started investigating the crime and on completion of investigation, they found enough material to implicate the accused and on the implication, chargesheet was laid against them before the concerned Magisterial court. The accused were chargesheeted for commission of offence which were triable by court of Sessions and they were committed to the Court of Sessions as per the provisions of Section 201 Cr.P.C. by the competent court. The competent court took cognizance and the accused were charged vide order dated 20.8.2001.;