DARBAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against judgment dated 5-8-2004 passed by 9th Additional Sessions Judge (FTC), Bilaspur in Sessions Trial No. 459/2003. By the impugned judgment, appellant Darbar Singh has been convicted and sentenced in the following manner with a direction to run the sentences concurrently and co-accused Smt. Jamunabai and Manohar have been acquitted of the charges framed against them: <FRM>JUDGEMENT_1612_CRLJ_2013_1.html</FRM>

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

(3.) In support of its case, the prosecution has examined Gajpal Singh (PW-1), Ravi Singh (PW-2), Ratna (PW-3), Prahlad Singh (PW-4), Chandan Singh (PW-5), Raju Singh (PW-6), Subhash Singh (PW-7), Dr. A. K. Shukla (PW-8), Harwindra Khunte (PW-9), Dr. Swati Somawar (PW-10), Inspector (Rtd.) C. R. Tandiya (PW-11), DSP M. L. Sandilya (PW-12), Sub-Inspector D. Singh (PW-13), ASIS. R. Bhagat (PW-14) and ASI Lallan Pandey (PW-15). The appellant examined Head Constable Sharda Singh (DW-1) as a defence witness in support of his case.