MANOJ SEVANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These criminal appeals by eight convicted accused/appellants are directed against the common judgment and order dated 10.01.2018 passed by the High Court of Chhatisgarh at Bilaspur in Criminal Appeal Nos.830, 832, 833, 835, 836, 837, 843, 844 and 914 of 2012.

(2.) Twelve persons were tried in Sessions Trial No.32 of 2010 in the Court of Additional Sessions Judge, North Bastar, District Kanker, Chhattisgarh, for having committed offences punishable under Sections 147, 148, 302/149, 307/149 of the Indian Penal Code, 1860 ("IPC" for short) and Section 25(1B) read with Section 4 of the Arms Act, 1959.

(3.) By its judgment and order dated 04.09.2012, the trial Court convicted and sentenced all the twelve accused persons under Sections 302/149 IPC to suffer imprisonment for life; under Sections 307/149 IPC to suffer rigorous imprisonment for seven years; and, under Sections 324/149 IPC to suffer rigorous imprisonment for one year, with imposition of fine and sentences in default.