VIPUL KUMAR @ VIPULESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against judgment and order dated October 3, 2013, passed by the High Court of Chhattisgarh in Criminal Appeal No. 1322 of 2003 whereby said Court has affirmed the conviction and sentence recorded by Additional Sessions Judge, Khairagarh, District Rajnandgaon, in Session Case No. 58 of 2003, against accused/ appellant Vipul Kumar @ Vipulesh under Sections 294, 324, 326 and 506 Part II of Indian Penal Code (IPC).

(2.) It is pertinent to mention here that we have issued notice in this appeal only on the quantum of sentence at the time of entertaining the Special Leave Petition.

(3.) We have heard learned counsel for the parties and perused the papers on record.