RAJESH KUMAR ANANT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Criminal Appeal No.752/2016 has been preferred by appellant Rajesh Kumar Anant @ Bhurwa (hereinafter shall be referred to as 'A-1') and Criminal Appeal No.723/2016 has been filed by appellant Laljee (hereinafter shall be referred to as 'A-2').

(2.) Both the appeals have been filed assailing the legality, validity and correctness of the common judgment and order dtd. 20/5/2016 passed by Third Additional Sessions Judge, Bilaspur in Sessions Trial No.127/2003, by which both A-1 and A-2 have been convicted and sentenced in the following manner:- <FRM>JUDGEMENT_28_LAWS(CHH)11_2023_1.html</FRM>

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