NEERAJ SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals arise out of a common judgment and order dtd. 26/6/2018 passed by the High Court of Chhattisgarh at Bilaspur in Criminal Appeal No.200 of 2015, which has dismissed the Criminal Appeal of the present appellants, upholding the conviction and sentence of the trial court. The two appellants were convicted for offences under Ss. 307/120B, 364-A and 392/397 and were sentenced, inter alia, for life imprisonment under Sec. 364A Indian Penal Code, 1860 (for short 'IPC').

(3.) The case of the prosecution is that appellants had abducted one Arjit Sharma (PW-6), a Class 12th student of KPS School, Durg. The abduction, as per the prosecution, was for ransom, and a dastardly attempt was also made by the accused to kill the victim, although the victim miraculously escaped, but not before sustaining grievous injuries, which eventually led to the amputation of his right leg.