- (1.) This appeal has been filed by the appellants against the judgment and order dated 15.11.1988 passed by Addl. Sessions Judge No. 2, Alwar Camp Behror, in Sessions Case No. 65/1983, whereby accused appellants have been convicted for the offence under Section 307 IPC and sentenced to undergo 3 years Rl together with fine of Rs. 200/-; in default of payment of fine, to further undergo 2 months Rl.
(2.) Brief facts of the case are as under: "On 15.6.1983. one FIR came to be lodged at Police Station Behror by Gangaram in respect of an occurrence alleged to have taken place on the same day. On the basis of said report, the case was registered for the offence under Sections 323 and 341 IPC. Thereafter investigation was started and on completion of investigation, the police filed challan against the accused appellants for the offence under Sections 307, 325, 341 and 323 IPC before the Magistrate concerned. Thereafter the Magistrate committed the case to the Court of Sessions, who transferred the case to Addl. Sessions Judge No. 2 Alwar Camp Behror. The trial court framed charges against the accused appellants for the offence under Section 307 IPC, who denied for the same and claimed for trial. Thereafter the prosecution has produced the witnesses and exhibited some documents. The appellants produced as many as 5 witnesses in their defence, whose statements were also recorded. The statements of the accused appellants were recorded under Section 313 Cr.P.C. After hearing both the sides, the learned trial court has passed the judgment and order dated 15.1.1988 convicting and sentencing the accused appellants, as indicated here-in-above."
(3.) Against the said judgment and order passed by the trial court, the appellants have filed the instant appeal.;