GOVIND MANDAVI Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant-Govind Mandavi[Hereinafter, referred to as the "accused-appellant".], along with coaccused Narender Nag and Mansingh Nureti (both of whom stand acquitted by the High Court of Chhattisgarh at Bilaspur[Hereinafter, referred to as the "High Court".]), were put to trial before the learned Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, North Bastar, Kanker[ Hereinafter, referred to as the "trial Court".], in Special Penal Case No. 65 of 2021. Upon conclusion of the trial, vide judgment and order dtd. 28/1/2023, the accusedappellant and co-accused Mansingh Nureti were convicted for the offences punishable under Ss. 302/34 and 460 of the Indian Penal Code, 1860[For short, 'IPC'.], and were sentenced in the following manner: <IMG>JUDGEMENT_20_LAWS(SC)12_2025_1.jpg</IMG>