(1.) Regard being had to the similitude of the questions of fact and law involved; both these appeals are clubbed together being arising out of a common judgment dtd. 16/1/2013, passed in Sessions Trial No.22 of 2011 (State of Chhattisgarh vs. Mohit Ram and 04 others), by the Court of learned 1st Additional Sessions Judge, District Rajnandgaon (C.G.) and on the joint request of learned counsel for the parties, same are analogously heard and are being decided by this common judgment.
(2.) Criminal Appeal No. 89/2013 has been filed by the accused-appellant, namely, Horidas Sahu (A-5) under Sec. 374(2) of Cr.P.C. questioning the impugned judgment of conviction and order of sentence dtd. 16/1/2013, whereby he has been convicted and sentenced to undergo as under: <IMG>JUDGEMENT_108_LAWS(CHH)11_2022_1.jpg</IMG>
(3.) Criminal Appeal No.229 of 2013 has been filed by the accused-appellants, namely, Mohit Ram (A-1), Khuman Das (A-2), Bhukhan Das (A-3) and Kunjbai (A-4) under Sec. 374(2) of Cr.P.C. questioning the same impugned judgment of conviction and order of sentence dtd. 16/1/2013, whereby they all have been convicted and sentenced to undergo as under: <IMG>JUDGEMENT_108_LAWS(CHH)11_2022_2.jpg</IMG>
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