NAG SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment of conviction and order of sentence dated 4.1.2007 passed by the Additional Sessions Judge, Rajnandgaon in Sessions Trial No.13/2006, whereby & whereunder learned Additional Sessions Judge while acquitting co-accused Murari and Suresh and after holding appellant Rohit guilty for commission of offence punishable under Sections 120- B, 302 and 148 of the I.P.C. and appellants Nag Singh, Manoj Chhagan, Nirmal and Punitram guilty for commission of offence punishable under Sections 120-B, 302/34 and 148 of the I.P.C. sentenced them to undergo imprisonment for life and fine of Rs.100/-, imprisonment for life and fine of Rs.100/- and R.I for one year and fine of Rs.100/-, in default of payment of fine to further undergo S.I. for fifteen days on each default. The Trial Court has also convicted appellants Rohit and Nag Singh under Sections 25 (1) (b) and 27 of the Arms Act and sentenced them to undergo R.I. for three years and fine of Rs.100/-, in default of payment of fine to further undergo S.I. for fifteen days.

(2.) CONVICTION is impugned on the ground that without there being any iota of evidence, the trial Court has convicted and sentenced the appellants as aforementioned and thereby committed illegality.

(3.) WE have heard Mr.Arvind Kumar Dubey, learned counsel for the appellants and Mr.Vinod Shrivastava, Government Advocate for the respondent/State, perused the judgment impugned and record of the trial Court.