CHANDRIKA Vs. STATE O C G

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction & order of sentence dated 18-1 -2002 passed by the 5th Additional Sessions Judge, Bilaspur, in Sessions Trial No.377/2001, whereby & whereunder learned Additional Sessions Judge, while acquitting other co-accused Manjri Bai & Badrika Bai, held the appellants guilty for commission of culpable homicide amounting to murder of Ram Kumar in sharing common intention, convicted them under Section 302 read with Section 34 of the I.P.C. and sentenced each of them to undergo imprisonment for life & pay fine of Rs. 1,000/-, in default of payment of fine to further undergo R.I. for one month.

(2.) On account of the death of appellant No. 1 Chandrika, the name of Chandrika was deleted from the array of cause title vide order dated 12-9-2008 passed by this Court.

(3.) Judgment is impugned on the ground that without any clinching and credible evidence against the appellants, the Court below has convicted & sentenced them as aforementioned and thereby committed illegality.