KHILENDRA @ KHILANAND @ LABHLY VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As the aforesaid three appeals arise out of common judgment dated 15-6-2017, they are heard analogously and are being disposed of by this common judgment.

(2.) All the three appeals are preferred against the judgment of conviction and order of sentence dated 15-6-2017 passed by the First Additional Sessions Judge, Raipur (CG) in Sessions Trial No. 40 of 2017 wherein the said Court has convicted the appellants for commission of offence under Section 397 and 324 read with Section 34 of IPC thrice and sentenced them to undergo rigorous imprisonment for seven years and to pay fine of Rs.500/- each and RI for one year and fine of Rs.100/- each on three counts with default stipulation. All the sentences are directed to run concurrently.

(3.) As per version of prosecution, complainant Tirath Verma, Somdutt and Sourav were coming from Siltara to Mandhar while walking on foot, they were stopped by all the three appellants namely Nandlal Sahu, Kedar @ Sitaram and Khilendra @ Khilanand @ Labhly Verma and they demanded money. Thereafter, Nandlal Sahu assaulted by way of knife on the private part of the complainant Tirath Verma, Somdutt was assaulted on chest and Saurav Gupta was assaulted on thigh and Rs.150/-, one Samsung mobile and Aadhar card were robbed. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced them as aforementioned.