RAJA NAYKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal challenges the judgement and order dtd. 22/7/2015, passed by the Division Bench of the High Court of Chhattisgarh, Bilaspur in CRA No. 223 of 2012, thereby dismissing the appeal filed by the Appellant, namely, Raja Naykar (Accused No. 1) and confirming the judgment and order of conviction and sentence awarded to him by the Court of Additional Sessions Judge, Durg (Chhattisgarh) (hereinafter referred to as "Trial Judge") in Sessions Trial No. 14 of 2010 on 23/11/2011.

(2.) Shorn of details, the facts leading to the present appeal are as under:

(3.) We have heard Shri Sameer Shrivastava, learned counsel for the appellant-Raja Naykar and Shri Sumeer Sodhi, learned counsel for the respondent-State of Chhattisgarh.