KHIROD SETH Vs. STATE OF C.G.

JUDGEMENT

(1.) Since common question of fact and law is involved in both of these appeals, therefore, they have been clubbed together, heard together and are being decided by this common judgment.

(2.) Criminal Appeal No. 1183/2014 has been preferred by appellant Khirod Seth (A-1) and Criminal Appeal No. 937/2021 has been preferred by appellant Bhagirathi Seth (A-2) against the impugned judgment dtd. 25/09/2014 passed by learned Sessions Judge, Mahasamund in Sessions Trial No. 57/2013 whereby they have been convicted for offence punishable under Sec. 302/34 of IPC and have been sentenced to undergo life imprisonment with fine of Rs.1000.00 each and in default of payment of fine, additional R.I. for 1 month.

(3.) Case of the prosecution, in brief, is that on 04/03/2013 at about 8 PM, the appellants herein, in furtherance of their common intention assaulted Dinesh with stone and hands and fists due to which he suffered greivous injuries and died and they, thereby, committed the aforesaid offence.