PARASRAM BANDHE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present are two criminal appeals under Sec. 374(2) of CrPC. Cr.A. No.11/2017 has been filed by Parasram Bandhe and Cr.A. No.1892/2019 has been preferred by his wife, Anita Bai.

(2.) Since these appeals have arisen out of the same impugned judgment passed by the Trial Court and the question of law and facts also being similar in these appeals, they have been clubbed together, heard together and are being disposed of by this common judgment.

(3.) Challenge in the present appeals is to the legality, validity and correctness of the judgment and order dtd. 18/2/2016 passed by the Additional Sessions Judge (Atrocity), District Rajnandgaon, in Sessions Case No.45/2015, by which A-1 Parasram and A-2 Anita Bai both have been convicted and sentenced in the following manner:- <FRM>JUDGEMENT_52_LAWS(CHH)1_2024_1.html</FRM>