PUNIMATI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Both these appeals arise out of the common judgment and order dtd. 17/2/2021 rendered by the Chhattisgarh High Court in Criminal Appeal No. 904 of 2012 and Criminal Appeal No. 931 of 2012. The present Criminal Appeal No. 3647 of 2025 has been filed by original accused no. 2 and accused no. 3, whereas the Criminal Appeal No. 3648 of 2025 has been filed by original accused no. 6, accused no. 7 and accused no. 5.

(2.) In both these appeals, the appellants-accused persons have challenged the judgment and order rendered by the High Court by which the appeals preferred by the appellants came to be dismissed. The High Court has thereby affirmed the order of conviction and sentence dtd. 1/9/2012 passed by IInd Additional Sessions Judge, Baloda Bazar, District Raipur, Chhattisgarh.

(3.) Factual Matrix of the present case is as under: