TULESH KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal by special leave by original accused No.1 is directed against the judgment and order dated 23.10.2018 passed by the High Court of Chhatisgarh at Bilaspur in Criminal Appeal No. 265 of 2013.

(2.) Seven persons including the appellant were tried in the Court of Additional Sessions Judge, Keraghar, District Rajnandgaon, Chhattisgarh in Case Crime No.01/2011 in respect of offences punishable under Sections 460, 396 and 302 of the IPC and Section 25 of the Arms Act, 1959.

(3.) According to the prosecution: -