STATE OF CHHATTISGARH Vs. KAMLA PRASAD PANDEY

JUDGEMENT

(1.) 1. Accused Komal Prasad Pandey was tried in three separate Sessions Trials namely S.T. Nos. 380 of 1999, 331 of 1999 and 326 of 1999 by the Second Additional Sessions Judge, Fast Track Court, Mungeli, district Bilaspur for the commission of the offences punishable under Section 302 of the Indian Penal Code and Section 25(1 -B)(b) read with Section 4 of the Arms Act (hereinafter to be referred to as "the Act") for committing the murders of Ashutosh Pandey, Raghuvar Pandey - father of Ashutosh Pandey and Shanti Bai - wife of Raghuvar Pandey and mother of Ashutosh Pandey. The learned Second Additional Sessions Judge by his judgment dated 17/04/ 2002 after holding the accused guilty of the offence under Section 302 of the Indian Penal Code and Section 25(1 -B)(b) read with Section 4 of the Act in each of the three cases convicted him accordingly and by his order dated 18/ 04/2002 sentenced him to death for the offence under Section 302 of the Indian Penal Code and to undergo rigorous imprisonment for three years and to pay a fine of Rs. 500/ -, in default of payment of fine to further undergo rigorous imprisonment for two months for the offence under Section 25(1 -B)(b) read with Section 4 of the Act in each of the three cases.