BHIKHAM DIWAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) Challenge in this appeal under Section 374(2) of CrPC is to the judgment of conviction and order of sentence dated 22.5.2014 passed by the Additional Sessions Judge (FTC), Dhamtari in Special Criminal Case No.03/2014 whereby the appellant stands convicted and sentenced as under: