LAXMAN SINGH KORVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are two Criminal Appeals filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 (in short 'CrPC'). Since common question of law and fact is involved in both these appeals, they have been clubbed together, heard together and are being disposed of by this common Judgment.

(2.) Cr.A. No.770/2017 preferred by the main accused Laxman Korva is directed against the Judgment and Order dtd. 28/2/2017 passed by Sessions Judge, Korba, District Korba (in short 'Trial Court') in Sessions Trial No.27/2016 by which he was convicted for the offences punishable under Ss. 460 and 302 of the Indian Penal Code, 1860 (in short 'IPC') and sentenced in the following manner:- <FRM>JUDGEMENT_33_LAWS(CHH)3_2024_1.html</FRM>

(3.) Cr.A No.1229/2019 has been filed by one of the co-accused Mangal Singh @ Chakmudwa, who was absconding after the incident and was apprehended at a later stage and, therefore, he was tried separately in accordance with law and finally by Judgment and Order dtd. 28/6/2019 passed by the Trial Court in the same Sessions Trial No.27/2016, he also stands convicted and sentenced as under:- <FRM>JUDGEMENT_33_LAWS(CHH)3_2024_2.html</FRM>