CHARAKU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the above criminal appeals have arisen out of one and same judgment dtd. 9/11/2011 passed by the 1st Additional Sessions Judge, Ambikapur in Sessions Trial No.518/2009 and since common question of fact and law is involved in both the appeals, they have been clubbed together, heard together and are being disposed of by this common judgment.

(2.) These two criminal appeals have been preferred by the accused / appellants under Sec. 374(2) of the CrPC against the impugned judgment convicting them for the offence punishable under Sec. 302 read with Sec. 34 of the IPC and sentencing them to undergo imprisonment for life with fine of ? 1,000/- each, in default, to further undergo rigorous imprisonment for two months.

(3.) Appellant in Cr.A.No.203/2012 namely, Charaku @ Nandprasad Cherawa (A-1) and appellant in Cr.A.No.894/2011 namely, Ignasius Kerketta (A-3) have assailed their conviction for offence under Sec. 302 read with Sec. 34 of the IPC.