MATI RATRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS appeal is directed against judgment dated 10-4-2009 passed by Additional Sessions Judge, Sakti in Sessions Trial No. 139/ 2008. By the impugned judgment, accused persons/appellants Mati Ratre and Sanjay have been convicted and sentenced in the following manner with a direction to run the sentences concurrently :- <IMG>JUDGEMENT_560_CRLJ_2013.1.jpg</IMG>

(2.) CASE of the prosecution, in brief, is as under :

(3.) SMT . Madhunisha Singh, learned Panel Lawyer for the State/respondent, supporting the impugned judgment, submitted that the conviction and sentence awarded by the learned Additional Sessions Judge do not warrant any interference by this Court.