NAND KISHORE TIRKEY Vs. STATE OF C.G.

JUDGEMENT

(1.) The appellants namely Nand Kishore Tirkey (A-1), Shravan Kerketta (A-2), Pradeep Lakra (A-3), Vijay Khakha (A-4), Sunil Lakra (A-5) and Jitendra Lakra (A-6) in Criminal Appeal No.808 of 2013 and appellant namely Naveen Kerketta (A-7) in Criminal Appeal No.780 of 2013 have preferred these two appeals under Sec. 374(2) of Cr.P.C. calling in question their conviction and sentence awarded to them by impugned judgment of conviction and order of sentence dtd. 11/6/2013 passed by the learned Sessions Judge, Raigarh in Sessions Trial No.05/2013.

(2.) The appellants (A-1 to A-6) in Criminal Appeal No.808 of 2013 have been convicted and sentenced as under with a direction to run all the sentences concurrently. <IMG>JUDGEMENT_59_LAWS(CHH)2_2023_1.jpg</IMG>

(3.) The appellant (A-7) in Criminal Appeal No.780 of 2013 has been convicted and sentenced as under with a direction to run all the sentences concurrently. <IMG>JUDGEMENT_59_LAWS(CHH)2_2023_2.jpg</IMG>