HUKUM CHAND CHOUDHRY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the aforesaid criminal appeal and the criminal revision are arising out of the same judgment dated 23.10.2008 passed by the 8th Additional Sessions Judge (F.T.C.). Durg, in Sessions Trial No. 66/2008, they are being disposed of by this common judgment.

(2.) By filing Cr.A. No. 963/2008 appellant Hukum Chand Choudhary has challenged legality and propriety of the judgment of conviction and order of sentence dated 23.12008 passed by the 8th Additional Sessions Judge (F.T.C.), Durg, in Sessions Trial No. 66/2008, whereby and whereunder learned Additional Sessions Judge after holding the appellant guilty for commission of offence under section 325 of the Indian Penal Code, sentenced him to undergo R.I. for three years and pay fine of Rs. 1,500.00. in default of payment of fine to further undergo R.I. for three months.

(3.) By filing Cr.R. No. 40/2009 victim/applicant Jai Lal Prasad has challenged legality and propriety of conviction of appellant Hukum Chand Choudhary under section 325 of the Indian Penal Code, and has prayed that conviction be altered to section 307 of the Indian Penal Code and the appellant be sentenced adequately.