VIKKI SARATHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the common judgment and order dated 10-01- 2018 passed by the High Court of Chhattisgarh at Bilaspur in Criminal Appeal Nos. 830, 832, 833, 835-837, 843-844 and 914 of 2012.

(3.) The present appellant was original accused No.7 and was convicted alongwith 11 others by the Trial Court for the offences punishable under Sec. 147, 148, 302 read with 149, 307 read with 149 and 324 read with 149 and was imposed sentence of life imprisonment, rigorous imprisonment for seven years and rigorous imprisonment for one year respectively under the aforesaid three counts.