RANJANA PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As both the aforesaid appeals arise out of same incident, they are heard analogously and are being disposed of by this common judgment.

(2.) Both the appeals are preferred against the judgment dated 20-4- 2015 passed by the Additional Sessions Judge, Bilaspur (CG) in Session Trial No. 98 of 2013 wherein the said Court has convicted the appellants Smt. Ranjana Pandey and Smt. Sulochana Tiwari (CRA No. 520 of 2015) for commission of offence under Sections 306 of IPC 1860 and sentenced them to undergo RI for seven years and fine of Rs.1000/- each with default stipulations.

(3.) ACQA No. 53 of 2015 is filed by appellant Vidya Prakash Pandey, father of the deceased/victim against acquittal of respondent No.4 Kuber Prasad Tiwari and respondent No.5 Banshilal Tiwari and for enhancing the sentence awarded to Smt. Ranjana Pandey and Smt. Sulochana Tiwari.