BHISHAM BAGHEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are two Criminal Appeals filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 ('CrPC'). One is Cr.A. No.1029/2016 preferred by A-1 Bhisham Baghel and A-3 Umesh Baghel and the other is Cr.A No.1110/2016 filed by A-2 Heerasingh Baghel.

(2.) Assail by the Appellants is to the common Judgment and Order dtd. 4/8/2016 passed by Additional Sessions Judge, Saraipali, District Mahasamund in Sessions Trial No.45/2014, by which each of them has been convicted for the offences punishable under Ss. 302/34 and 323/34 of the Indian Penal Code, 1860 ('IPC') and sentenced in the following manner:- <FRM>JUDGEMENT_27_LAWS(CHH)2_2024_1.html</FRM>

(3.) On 28/4/2014 at around 8:00 a.m. in Village Jamdarha under Police Station Basna, District Mahasamund, the three Appellants herein, in furtherance of their common intention, assaulted Teerathram Baghel with iron rod, bamboo stick and katar (dagger) on account of which, he suffered grievous injuries and died and they also voluntarily caused hurt to Ku. Bhuvaneshwari (PW-3) and Ku. Malti (PW-1), thereby committed the said offences.