- (1.) This Cr. Appeal has been filed by the appellants against the judgment dated 8.7.1991 passed by Addl. Sessions Judge No.2, Baran in Sessions Case No. 116/1990, whereby each of the accused appellant has been convicted and sentenced as under: Under Section 326/34 IPC: To undergo 3 1/2 years RI with fine of Rs. 100/-; in default of payment of fine, to further undergo 1 month's SI Under Section 323/34 IPC: To undergo 3 months' SI
(2.) Brief facts of the case are as under:- "On 15.5.1984, complainant Arjun submitted a written report at Police Station, Baran, on the basis of which FIR was registered for the offence under Section2 307, 34 IPC. After completion of investigation, the police submitted a challan against the accused appellants before the court of Special Judicial Magistrate, Mobile Baran. Thereafter the case was committed to the Court of Sessions, who transferred the case to the Court of Addl. Sessions Judge No.2, Baran for trial. The trial court framed charges against the accused appellants. The accused appellants denied for the same and claimed for trial. Thereafter the prosecution has examined its witnesses. Thereafter the statement of accused appellants were recorded under Section 313 CrPC. After hearing both the sides, the learned trial court passed the judgment dated 8.7.1991 convicting and sentencing the appellants , as indicated above."
(3.) Against the said judgment dated 8.7.1991 passed by the trial court, the appeal was preferred before this Court.;