BODHIRAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Cr. A. No. 75/2006 has been filed against the judgment dated 26th of December, 2005 passed in Session Trial No. 419/2004 by the Additional Session Judge, Mungeli; and Cr.A. No. 422/2009 has been filed against the judgment dated 26th of May, 2009 passed in Session Trial No. 29/2007 (subsequent trial of an absconding accused) by the First Additional Session Judge, Mungeli. By the impugned judgments, the appellants have been convicted u/s. 302/34 IPC and sentenced to undergo imprisonment for life with fine sentences of Rs. 1,000/- each in Session Trial No. 419/2004 and Rs. 100/- in Session Trial No. 29/2007.

(2.) Appellant-Bodhiram Sahu (appellant No. 1 in Cr.A. No. 75/2006) died during the pendency of the appeal, therefore, his name has been deleted from the cause-title of the appeal and the appeal filed on behalf of appellant No. 1 has abated.

(3.) The facts, briefly stated, are as under:-