LAKHAN BRAMHE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Criminal Appeal Nos.357, 366, 627, 470 and 471 of 2008 filed by the appellants against the common judgment dated 27.2.2008 passed by the 7th Additional Sessions Judge, Raipur, in S.T.No.373/2006 are being disposed of by this common judgment.

(2.) By filing aforesaid criminal appeals the appellants have challenged the legality and propriety of the judgment of conviction and order of sentence dated 27.2.2008 passed by the 7th Additional Sessions Judge, Raipur, in S.T.No.373/2006, whereby & whereunder after holding the appellants guilty for committing house trespass in order to commit murder after formation of unlawful assembly having its common object to commit murder of Tulsiram and attempt to commit murder of Gangaram, Smt.Shyambai & Ramlal and in furtherance of common object of unlawful assembly for attempt to commit murder of Gangaram & Ramlal and committing murder of Tulsiram convicted them under Sections 147, 450, 302/149 and 307/149 of the IPC and sentenced to undergo R.I. for six months, R.I. for five years & fine of Rs.100/-, in default of payment of fine to further undergo R.I. for one month, imprisonment for life and fine of Rs.200/-, in default of payment of fine to further undergo R.I. for three months and R.I. for ten years & fine of Rs.200/-, in default of payment of fine to further R.I. forjhree months.

(3.) Judgment is impugned on the ground that without there being any iota of evidence the trial Court has convicted and sentenced the appellants as aforementioned and thereby committed illegality.