LAWS(CHH)-2023-6-76

PHOOLSAI KHUTE Vs. STATE OF CHHATTISGARH

Decided On June 21, 2023
Phoolsai Khute Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Since both these appeals have been preferred against the judgment of conviction and order of sentence dtd. 27/2/2021 passed by the First Additional Sessions Judge, Sakti in Sessions Trial No.17/2017, they are being disposed of by this common order.

(2.) In Criminal Appeal No.788 of 2021, the appellants (Phoolsai, Shiv Prasad @ Selgu and Gomti) have been convicted and sentenced as under:-

(3.) In Criminal Appeal No.387 of 2021, the appellants (Amar Prasad and Tikam Prasad) have been convicted and sentenced as under:-