Mahesh Chandra Sharma, J. - (1.) This appeal has been filed against the judgment and order dated 4.10.1994 passed by learned Addl. Distt. & Sessions Judge, Bayana Distt. Bharatpur in sessions case no.47/1992 whereby he has convicted and sentenced the appellant as under: U/s.325 IPC: Sentenced for a period of 4 years RI and fine of Rs. 1000/-; in default of payment of fine, to further undergo six months RI.
(2.) Briefly stated facts of the case are that an FIR was registered at P.S. Weir, Distt. Bharatpur for the offence under Sections 147,148, 149, 323 and 324 IPC. After usual investigation, police filed challan against the appellant/s before the concerned court/Magistrate, from where the case was committed to the court of Addl.Sessions Judge, Bayana for trial. The trial court has framed the charges for the aforesaid offences. The prosecution examined as many as 12 witnesses and got exhibited certain documents. Statement of appellant/s under Section 313 Cr.P.C. was recorded. After hearing both the sides, the learned trial court has convicted and sentenced the appellant as indicated above vide judgment dated 4.10.1994.
(3.) Against the said impugned judgment dated 4.10.1994, this appeal has been preferred by the accused appellant.;