TIKARAM VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the appeals arise out of a common sessions trial, they are decided by this common judgment.

(2.) Criminal Appeal No.200 of 2014 has been preferred by Appellant Tikaram Verma against judgment dated 12.2.2014 passed by the Additional Sessions Judge, Bhatapara in Sessions Trial No.29 of 2013. Criminal Appeal No.212 of 2014 has been moved by Appellant Yogesh Kumar Verma against judgment dated 12.2.2014 passed by the Additional Sessions Judge, Bhatapara in Sessions Trial No.29 of 2013. Criminal Appeal No.448 of 2019 has been filed by Appellants Laxmi Meena @ Sukbai @ Sukariya and Banwari Meena against judgment dated 28.1.2019 passed by the Additional Sessions Judge, Bhatapara in Sessions Trial No.H-29 of 2013.

(3.) By the judgments under challenge, the Appellants have been convicted and sentenced as under: