(1.) This appeal is directed against the judgment of conviction and order of sentence dated 21-4-2011 passed in Sessions Trial No. 54/2007 by the 1st Additional Sessions Judge, Ambikapur, District-Surguja. By the impugned judgment appellant has been convicted and sentenced in the following manner with a direction to run the sentences concurrently. <FRM>JUDGEMENT_51_LAWS(CHH)10_2014_1.html</FRM>
(2.) One accused was tried for the offence under Sections 147, 148, 302/149 IPC and 25(1)(b)(A) of the Arms Act and another co-accused - Nepali alias Praveen Khesh was declared absconder, rest ten accused are arrested because they also have been absconded.
(3.) Conviction is impugned on the ground that without there being any iota of evidence, the trial Court has convicted and sentenced the appellant as aforementioned and thereby committed an illegality.
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