MUJIB KHAN Vs. STATE OF C G

JUDGEMENT

(1.) CR. Appeal No. 04 of 2005 and CR. Appeal No. 27 of 2005 arising out of judgment dated 29.12.2004 in Sessions Trial No. 154 of 2003 by 8th Additional Sessions Judge, Raipur are being disposed of by this common Judgment.

(2.) APPELLANTS - Mujib Khan and Abdul Rajjak Khan stand convicted under Section 302 of the I.P.C. and 25 & 27 of the Arms Act and sentenced to life imprisonment with fine of Rs. 15000/- and in default to further undergo further R.I. for six months each under Section 302 of the I.P.C. and to undergo three years R.I. with fine of Rs. 1000/- and in default to undergo further R.I. for one month each under Section 25 & 27 of the Arms Act by the 8th Additional Sessions Judge, Raipur in ST. No. 154 of 2003 vide judgment dated 29.12.2004.

(3.) A scratch mark measuring 11 cm. below and 10 cm. right lateral to xyphoit process; vertically oblique, size 2.5 cm. x 0.1 cm. was present 48" above food level.