RAI SINGH MARKAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. M.P.S. Bhatia, Advocate appearing for the appellant in CRA No.631/2021 and Mr. Faiz Kazi, Advocate appearing for the appellant in CRA No.749/2021. Also heard Mr. R.S. Marhas, Additional Advocate General for the respondent/State. This criminal appeal filed by the appellant under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is directed against the impugned judgment of conviction and order of sentence dtd. 8/4/2021, passed by the learned Special Additional Sessions Judge, Pendra Road, District: Bilaspur (C.G.) in Special Sessions Case No.03/2020, whereby the appellants/accused have been convicted for the offence and sentenced as under:-

(2.) The trial court has framed charges against the appellants for the aforementioned offence and the appellants abjured their guilt and pleaded innocence.

(3.) In order to establish the charge against the appellants, the prosecution examined as many as 22 witnesses and exhibited 36 documents. The statement of the appellants under Sec. 313 of Cr.P.C. was also recorded in which they denied the material appearing against them and stated that they are innocent and they have been falsely implicated in the case. After appreciation of evidence available on record, the learned trial Court has convicted the accused/appellants and sentenced them as mentioned in para 1 of the judgment. Hence, this appeal.