DHANANJAY SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant appeals have been preferred against the judgment dated 19.2.2007 passed by 8th Additional Sessions Judge (FTC), Bilaspur in Sessions Trial No.111 of 2006, whereby each of the Appellants have been convicted and sentenced as under:

(2.) It is submitted by Learned Counsel appearing for the Appellants that Appellant No.3, Dheeraj Singh (Criminal Appeal No.159 of 2007) has already died on 4.1.2012 and his death certificate has been filed. In view of the fact, Criminal Appeal No.159 of 2007, so far as it relates to Appellant No.3, Dheeraj Singh, abates. Learned Counsel further submitted that Appellant No.2, Shakti Singh (Criminal Appeal No.205 of 2007) has died on 24.2.2014 and his death certificate has also been filed. Taking into consideration the fact, Criminal Appeal No.205 of 2007, so far as it relates to Appellant No.2, Shakti Singh, abates.

(3.) Case of the prosecution, in brief, is that on 3.7.2005 at about 9:30 p.m., the Appellants along with 9-10 other unknown persons, with an intent to assault Complainants Ramgopal, Shyam Krishna, Smt. Shakuntala and Shiv Krishna, entered their house and assaulted them, as a result of which they sustained injuries over their bodies. The Appellants also looted one mangalsutra of Smt. Shakuntala. On the basis of a report made by the Complainants, offence was registered. On completion of investigation, charge-sheet was filed. Charges were framed against the Appellants.