(1.) All the above Three Cases i.e. Criminal Appeal No. 717 of 2021, Criminal Misc. Petition No. 816 of 2021 and Acquittal Appeal No. 224 of 2021 are arising out of same Crime Number and Same Sessions Trial and therefore they are being decided together. The Criminal Appeal No. 717 of 2021 is against conviction of accused Vikas Jain and Ajit Singh. The Criminal Misc. Petition No. 816 of 2021 and Acquittal Appeal No. 224 of 2021 both are against acquittal of co-accused Kimshi Kamboj (Jain).
(2.) Criminal Appeal No.717 of 2021 arises out of the judgment of conviction and sentence dtd. 10/05/2021 passed by learned Sessions Judge, Durg, in Sessions Case No. 71/2016 whereby appellants Vikas Jain and Ajit Singh have been convicted for offences under Ss. 302 read with Sec. 34, 120-B and 201 of the IPC and sentenced for R.I. for life till biological life with fine of Rs.5000.00, R.I. for 5 years with fine of Rs.5000.00 and R.I. for 7 years with fine of Rs.5000.00 respectively and in default of payment of fine further R.I. for 1-1 year respectively. All the sentences are directed to run concurrently.
(3.) Criminal Misc. Petition No. 816 of 2021 is an application Under Sec. 378 (3) of the Code of Criminal Procedure, 1973, for grant of leave to appeal, has been filed by the State of Chhattisgarh, against the judgment of acquittal of co-accused Kimshi Kamboj (Jain) passed by the Sessions Judge, Durg, dtd. 10/5/2021, in Sessions Case No.71/2016 acquitting her from the offences under Sec. 302 read with Sec. 34, 120-B, 201 of the IPC.
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