VEDRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Both the criminal appeals arise out of the same incident therefore, they are heard analogously and are being disposed of by this common judgment.

(2.) Both the criminal appeals have been preferred by the appellants under Sec. 374(2) of the Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dtd. 31/1/2002 passed by 2nd Additional Sessions Judge (FTC) Bemetara, District Durg in Sessions Trial No. 143 of 1998 and 379 of 1996, respectively, whereby the appellants in both the cases have been convicted and sentenced in the following manner:-

(3.) During pendency of the Criminal Appeal No. 177 of 2002, appellant namely Dhruv Das died, therefore, Criminal Appeal No. 177 of 2002 with regard to appellant No. Dhruv Das is dismissed as abated.