JANGAL RAMSHARAN Vs. STATE OF CHHATTISGRAH

JUDGEMENT

(1.) Criminal Appeal No. 1023/2004 filed on behalf of appellants Jangal @ Ramsharan and Rameshwar @ Ramesh against their conviction and sentence dated 18.10.2004 passed by the Sessions Judge, Durg, in Sessions Trial No.234/2003 and Criminal Revision No.591/2004 filed against the same judgment by victim Kishan Lal against acquitted accused Smt. Chandra Kumari, are being disposed of by this common judgment.

(2.) Vide aforesaid judgment of conviction & order of sentence dated 18.10.2004 passed by the Sessions Judge, Durg, in Sessions Trial No.234/2003, whereby while acquitting accused Smt. Chandra Kumari and Sanjay Kumar, convicted appellants Jangal @ Ramsharan and Rameshwar @ Ramesh under Sections 302 read with Section 34 & 323 of the I.P.C. and sentenced them to undergo imprisonment for life and to pay fine of Rs.100, in default cf payment of fine to further undergo R.I. for three months and fine of Rs.200, in default of payment of fine to undergo R.I. for three months. The trial Court has also convicted appellant Jangal @ Ramsharan under Section 323 of the I.P.C. and sentenced him to under R.1. for three months.

(3.) Conviction of appellants Jangal @ Ramsharan and Rameshwar @ Ramesh has been challenged in Criminal Appeal No.1023/ 2004 and acquittal of accused Smt. Chandra Kumari has been challenged in Criminal Revision No.591/2004.