RAJA KHAN Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) Present Appeal has been filed challenging the judgment and order dtd. 4/7/2023 passed by the High Court of Chhattisgarh at Bilaspur in Criminal Appeal No. CRA/855/2014, whereby the appeal filed by the Appellant-accused was dismissed and the judgment and order dtd. 12/8/2014 passed in Sessions Trial No.42/2014 by the third Additional Sessions Judge, Raipur, Chhattisgarh (hereinafter referred to as "the Trial Court") convicting and sentencing the Appellant-accused was affirmed. It is pertinent to mention that the Appellant-accused has been convicted for committing offences under Ss. 302 and 201 of Indian Penal Code, 1860 (hereinafter referred to as "IPC") and has been sentenced to undergo life imprisonment with a fine of Rs.500.00 (Rupees Five Hundred) for committing the offence under Sec. 302 of IPC and to undergo rigorous imprisonment for 5 (five) years with fine of Rs.200.00 (Rupees Two Hundred) for committing the offence under Sec. 201 of IPC along with default stipulations.

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

(3.) The Trial Court heard arguments on behalf of the Appellant-accused and after appreciating the oral and documentary evidence on record, acquitted the co-accused Tarachand Verma from all charges but convicted the Appellantaccused vide its judgment and order dtd. 12/8/2014 for the offences under Ss. 302 and 201 of IPC.