CHHANNU LAL VERMA Vs. THE STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against the order of the High Court of Chhattisgarh dated 11.04.2014 confirming the death sentence awarded to the appellant by the Sessions Judge, Durg vide its judgment in Sessions Trial No. 288/2011 dated 25.06.2013. The appellant has challenged both the conviction and the sentence.

(3.) The brief facts in the present case are as follows. On 19.10.2011, it is alleged that the appellant entered the house of Anandram Sahu, Firanteen Bai (wife of Anandram Sahu) and Smt. Ratna Sahu (daughter-in-law of Anandram). The appellant caused fatal injuries to Anandram, Ratna Sahu and Firanteen Bai with a knife. Thereafter, the appellant entered the house of Durga Banchhor with a blood-stained knife and assaulted Meera Banchhor and inflicted grievous injuries. When Durga Banchhor tried to intervene, she was pushed away by the appellant who then fled from the spot.