NILESH KASHYAP Vs. STATE OF C.G.

JUDGEMENT

(1.) Since all these appeals arise out of the judgment dated 4 th September, 2012 passed by 5th Additional Sessions Judge, Bilaspur in ST No.200/2010, they are being disposed of by this common judgment.

(2.) Cr.A.No.857/2012 has been preferred by the accused/appellant- Nilesh Kashyap whereas Cr.A.No.903/2012 has been filed by accused/appellant Raju @ Basant Kashyap challenging the legality and validity of the judgment of the trial Court convicting them under Sections 147 , 148 & 302 / 149 of IPC and sentencing to undergo RI for two years, pay a fine of Rs.200/- and imprisonment for life, pay a fine of Rs.200/- with default stipulations under Sections 148 & 302 / 149 of IPC respectively. Since offence under Section 148 of IPC is graver than one under Section 147 of IPC, no separate sentence was awarded under Section 147 of IPC. All the sentences were directed to run concurrently.

(3.) Acq. A. No.23/2013 has been filed by Jamuna Bai Yadav, mother of the deceased, challenging the judgment of the trial Court to the extent it records acquittal of the respondents/accused Rakesh Kashyap, Pammi @ Prashant Kashyap, Kamlesh Kashyap & Mukesh Rajak of the charges under Sections 147 , 148 & 302 / 149 of IPC.