ADITYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is filed under sec. 374(2) of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dtd. 19/04/2018 passed by 4th Additional Sessions Judge of 1st Additional Session Courts, Raipur (C.G.) in Session Trial No. 83/2017; whereby the appellant Aditya stands convicted and sentenced as under:-

(2.) Case of the prosecution, in brief, is that vide Ex. P-19 Sonu Dubey, brother of victim Archana Dubey lodged FIR on

(3.) The Trial Court framed charges under Sec. 307 of IPC and under Ss. 25(1)(1-B)(B) & 27(2) of the Arms Act against the accused which were denied by him and he prayed for trial.