SUSHILA SEN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal was heard through video conferencing.

(2.) Since all the above three appeals arise out of the common judgment of conviction and order of sentence dated 13.9.2011 passed by Additional Sessions Judge, Bemetara, Distt. Durg (CG) in ST No.33/2011, they are being disposed of by this common judgment. By the impugned judgment, appellant Manohar Yadav was convicted under Section 302 of IPC and sentenced to undergo imprisonment for life, pay a fine of Rs.500/-, in default whereof to suffer additional RI for one month. Appellant Manohar Yadav along with appellant Sushila Sen has also been convicted under Section 201/34 of IPC and sentenced to undergo RI for two years, pay a fine of Rs.300/-, in default whereof to suffer additional RI for 15 days.

(3.) Cra No.732/2011 has been filed by accused/appellant Sushila Sen and CrA No.757/2011 by accused/appellant Manohar Yadav challenging their conviction and sentence by the trial Court whereas Acquittal Appeal No.229/2012 has been filed by Pradeep (son of the deceased) challenging the acquittal of accused Sushila Sen of the charge under Section 302/34 of IPC.