SANTOSH KUMAR BHASKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As all these appeals arise out of the same judgment, they are being heard and disposed of by this common order.

(2.) The present appeals have been preferred under Sec. 374(2) of Cr. P.C. calling in question the legality, validity and correctness of the impugned judgment dtd. 14/12/2001 passed by the learned 2nd Additional Sessions Judge, Durg, District - Durg (C.G.), in S.T. No. 144/1998, by which the appellants have been convicted and sentenced as under with a direction to run both the sentences concurrently:-

(3.) As per the judgment of the trial court, the appellants were acquitted of the offences punishable under Sec. 294, 506 Part-II and 341 of the Penal Code, 1860. They were convicted for the offences punishable under Sec. 304 Part-II of the Penal Code, 1860 instead of Sec. 302 or 302/34 of the Penal Code, 1860 and under Sec. 324 or 324/34 of the Penal Code, 1860 instead of Sec. 307 or 307/34 of the Penal Code, 1860.