Mahesh Chandra Sharma, J. - (1.) This appeal has been filed against the judgment and order dated 30.9.1996 passed by learned Spl. Judge, Dacoity Affected Area & Addl. Sessions Judge, Karauli in sessions case no. 33/1993 whereby he has convicted and sentenced the appellant as under: U/s. 326 IPC: 02 years 06 months RI, fine of Rs.1000/-; in default of payment of fine to further undergo 03 months SI. U/s. 326/34 IPC: 02 years 06 months RI, fine of Rs.1000/-; in default of payment of fine to further undergo 03 months SI.
(2.) Briefly stated facts of the case are that an FIR was registered at P.S. Karauli for the offence under Sections 326, 307, 447, 323, 379 and 34 IPC. After usual investigation, police filed charge-sheet against the appellant/s for the aforesaid offences before the concerned court/Magistrate, from where the case was committed to the court Special Judge, Dacoity Affected Area & Addl.Sessions Judge, Karauli for trial. The trial court has framed the charges against the appellant Shri for offence under Section 307 IPC and against Ramdhan for offence under Section 307/34 IPC, to which they denied and claimed to be tried. The prosecution examined as many as 10 witnesses and got exhibited certain documents. Statement of appellants under Section 313 Cr.P.C. was recorded. After hearing both the sides, the learned trial court has convicted and sentenced the appellants as indicated above vide judgment dated 30.9.1996.
(3.) Against the said impugned judgment dated 30.9.1996, this appeal has been preferred by the accused appellants.;