RAVISHANKAR TANDON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted in SLP (Criminal) Nos. 837 and 1174 of 2024.

(2.) These appeals challenge the judgment and order dtd. 2/1/2023 passed by the Division Bench of the High Court of Chhattisgarh at Bilaspur in Criminal Appeal Nos. 194, 232 and 277 of 2013 wherein the Division Bench dismissed the criminal appeals preferred by the appellants, namely Ravishankar Tandon (accused No.1), Umend Prasad Dhrutlahre (accused No.2), Dinesh Chandrakar (accused No.3) and Satyendra Kumar Patre (accused No.4) and upheld the order of conviction and sentence dtd. 5/2/2013 as recorded by the learned Additional Sessions Judge, Mungeli (hereinafter referred to as the 'trial court') in Sessions Trial No. 10 of 2012.

(3.) Shorn of details, the facts leading to the present appeals are as under:-