VIKASH ALIAS PINTU KESHARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 24th of June, 2006 passed in Sessions Trial No. 355/2005 by the Tenth Additional Sessions Judge (FTC), Bilaspur (C.G.). By the impugned judgment, the appellant has been convicted and sentenced in following manner with a direction to run the sentences concurrently: - Conviction

(2.) THE facts, briefly stated, are as under: -

(3.) ON the other hand, Ms. Smita Ghai, learned Panel Lawyer appearing on behalf of the State, has opposed these arguments and supported the judgment passed by the Sessions Court.