SHOBHARAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the above captioned criminal appeals have arisen out of one and same judgment dtd. 27/2/2015 passed by the Sessions Judge, Bastar at Jagdalpur in Sessions Trial No.109/2014 and since common question of fact and law is involved in both the appeals, they have been clubbed together, heard together and are being disposed of by this common judgment.

(2.) These two criminal appeals have been preferred by the two appellants herein under Sec. 374(2) of the CrPC against the impugned judgment convicting them as under: -

(3.) The sole appellant in Cr.A.No.845/2015 namely, Shobharam (A-1) and the sole appellant in Cr.A.No.507/2015 namely, Subhsan (A-2), both, have assailed their conviction and sentences for offences under Ss. 302 and 201 read with Sec. 34 of the IPC and Sec. 201 read with Sec. 34 of the IPC, respectively.