DHANSAI SATNAMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant appeal has been preferred against judgment dated 14.2.2017 passed by 2nd Additional Sessions Judge, Sakti, District Janjgir-Champa in Sessions Trial No.69 of 2015, whereby the Appellant has been convicted and sentenced as under:

(2.) Prosecution case is that on 13.1.2015 Complainant Vijay Kumar Ratre (PW1) made a written complaint (Ex.P1) in Police Station Baradwar alleging therein that the present Appellant along with coaccused Maniram took him and other persons (labours) to Uttar Pradesh for manufacturing of bricks by promising them that they will get good remuneration and other facilities there. It was told to them that they will get Rs.475 for manufacturing of per thousand bricks as wages and they will also get residence, medical facilities, kerosene and wood for cooking needs, all free. By giving them such inducement, they were taken to Uttar Pradesh. But there, they did not get any such facilities or wages as was assured to them by the Appellant and the co-accused. Then, he (Complainant) and other labours did not agree to continue to work there and requested the Appellant and the other co-accused to send them back. But, the Appellant and the other co-accused did not help them in any away. On this, he (Complainant), leaving his family and other labours there, returned home and made the written complaint (Ex.P1). On the basis of the written complaint (Ex.P1), First Information Report (Ex.P2) was registered. Statements of the Complainant and other witnesses were recorded under Section 161 of the Code of Criminal Procedure. On completion of the investigation, initially a charge-sheet was filed against co-accused Maniram declaring the present Appellant absconded. Charges were framed against Maniram. During pendency of the trial, on 20.8.2015, the present Appellant surrendered himself before the Trial Court. Thereafter, charges were also framed against the present Appellant.

(3.) To bring home the offence, the prosecution examined as many as 6 witnesses. Statements of the Appellant and co-accused Maniram were also recorded under Section 313 of the Code of Criminal Procedure in which they denied the guilt, pleaded innocence and false implication. No witness has been examined in their defence.