SARASWATI YADU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the above criminal appeals have arisen out of one and same judgment dtd. 28/4/2018 passed by the learned Additional Sessions Judge, Bhatapara in Sessions Trial No.H-21/2016 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 and sentencing them as under: - Saraswati (A-1) <FRM>JUDGEMENT_74_LAWS(CHH)11_2022_1.html</FRM> Ghanaram @ Julwa (A-2) <FRM>JUDGEMENT_74_LAWS(CHH)11_2022_2.html</FRM>

(3.) Appellant in Cr.A.No.706/2018 namely, Ku. Saraswati Yadu (A-1) and appellant in Cr.A.No.752/2018 namely, Ghanaram @ Julwa Yadu (A-2) have assailed their conviction for offence under Sec. 302/302 read with Sec. 34 of the IPC by way of these appeals.