DEEP CHAND JANGDE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Criminal Appeal No.763 of 2008 filed by Deep Chand Jangde & Criminal Appeal No.576 of 2009 filed by Shivkumar Sahu are arising out of the judgment of conviction & order of sentence dated 6.8.2008 passed by the Sessions Judge, Rajnandgaon, in Sessions Case No. 102/ 2007, therefore, they are being disposed of by this common judgment.

(2.) Criminal Appeal Nos. 763 or 2008 & 576 of 2009 are directed against the judgment of conviction & order of sentence dated 6.8.2008 passed by the Sessions Judge, Rajnandgaon, in Sessions Case No. 102/ 2007, whereby & where under learned Sessions Judge after holding appellant Deepchand Jangde guilty for the offence punishable under Sections 489A, 489B and 489C of the Indian Penal Code sentenced him to undergo rigorous imprisonment for five years & to pay fine of Rs.2,000, rigorous imprisonment for five years & to pay fine of Rs.2,000 and rigorous imprisonment for three years & to pay fine of Rs.2,000, in default of payment of fine to further undergo rigorous imprisonment for two months for each offence and appellant Shivkumar Sahu guilty for the offence punishable under Sections 489A, 489B, 489C and 489D of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for five years & to pay fine of Rs.2,000, rigorous imprisonment for five years & to pay fine of Rs.2,000, rigorous imprisonment for three years & to pay fine of Rs. 2,000 and rigorous imprisonment for five years & to pay fine of Rs.2,000, in default of payment of fine to further undergo simple imprisonment for two months for each offence, respectively along with other accused Guleshwar Dewangan and Wanishwar Das Manikpuri.

(3.) Conviction is impugned on the ground that without any clinching and credible evidence, the Court below has convicted and sentenced the appellants as aforementioned.