DEVENDRA KUMAR Vs. STATE CHHATTISGARH

JUDGEMENT

(1.) This appeal challenges the judgment and order dtd. 4/10/2010 passed by the Division Bench of the High Court of Chhattisgarh at Bilaspur in Criminal Appeal No. 15 of 2004 whereby the High Court dismissed the Criminal Appeal preferred by the present appellants and upheld the order of conviction and sentence dtd. 17/10/2003 passed by the Additional Sessions Judge (FTC), Kawardha (CG) [Hereinafter referred to as the 'trial court'] in S.T. No. 50 of 2003.

(2.) The facts leading to the present appeal are as follows:-

(3.) Being aggrieved thereby, the present appeal.