SANDEEP YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Criminal Appeal No.1187/2016 has been preferred by appellant Usha Bai (A-1) and Satvan alias Shatrudhan alias Guddu (A-2) and Criminal Appeal No.978/2016 has been filed by appellant Sandeep Yadav alias Chotu (A-3).

(2.) Both the appeals have been filed assailing the legality, validity and correctness of the common judgment and order dtd. 25/07/2016 passed by Second Additional Sessions Judge, Janjgir, District Janjgir Champa (CG) in Sessions Trial No.57/2016, by which, the appellants have been convicted for the offence punishable under Sec. 302 read with Sec. 34 of the IPC and sentenced to undergo imprisonment for life and to pay fine of Rs.1,000.00each, in default of payment of fine amount to further undergo additional R.I. for 6 months.

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