(1.) Three accused persons namely Melaram (A-1), Sitaram (A-2) and Yadram (A-3) were tried by the Sessions Judge, Janjgir-Champa in Sessions Trial No.55/2017 and after full-dressed trial, Melaram (A-1) was convicted for offences punishable under Ss. 302, 307 (twice) and 450 of the IPC and acquitted of the charges under Ss. 460, 323 and 506 Part-II of the IPC, however, Sitaram (A-2) and Yadram (A-3) were fully exonerated from charges under Ss. 302, 307, 460, 323 and 506 Part-II of the IPC.
(2.) The present criminal appeal under Sec. 374(2) of the CrPC is only preferred by Melaram (A-1) questioning his conviction for offences under Ss. 302, 307 (twice) and 450 of the IPC and sentences awarded to him by the impugned judgment dtd. 4/5/2019 passed by the Sessions Judge, Janjgir-Champa in Sessions Trial No.55/2017, by which he has been convicted and sentenced as under: -
(3.) Before narrating the prosecution version, it would be appropriate to notice the relationship between the deceased, injured eyewitnesses and the accused / appellant herein - Melaram (A-1) and two other accused persons - Sitaram (A-2) and Yadram (A-3), who have been acquitted from the charges by the learned Sessions Judge.
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