LAXMINATH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the judgment of the Division Bench of the Chhattisgarh High Court upholding the conviction of the appellant for the offences punishable under Sections 302 and 324of the Indian Penal Code, 1860 (in short the 'IPC'). The accused persons were sentenced to undergo imprisonment for life and for two years respectively for the said offences.

(3.) LEARNED counsel for the respondent, on the other hand, supported the judgment of the trial Court as affirmed by the High Court.