DRONACHARYA @ PILLU BANJARE; PAWAN KUMAR; SHAILENDRA KUMAR NISHAD; RAVISHANKAR ALIAS BITTU; BASANT DHRITLAHRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CR .A.Nos.445, 463, 518, 532 and 635 of 2009 filed against common judgment dated 28.4.2009 passed by the Sessions Judge, Raipur, in S.T.No.92/2008 are being disposed of by this common judgment.

(2.) BY filing aforesaid criminal appeals, the appellants have challenged the legality and propriety of the judgment of conviction and order of sentence dated 28.4.2009 passed by the Sessions Judge, Raipur, in S.T.No.92/2008, whereby and whereunder after holding the appellants guilty for entering into conspiracy, for kidnapping deceased Vijendra @ Raju for ransom and committing murder in sharing common intention and also hidden his dead body with a view to conceal the evidence of criminal case convicted them under Sections 302/34, 364A, 201/34 and 120B of the IPC and sentenced to undergo imprisonment for life and fine of Rs.1000/ -, imprisonment for life and fine of Rs.1000/ -, R.I. for five years and fine of Rs.1000/ - and R.I. for five years and fine of Rs.1000/ -, in default of payment of fine to further undergo R.I. for three months for each default.

(3.) CONVICTION is impugned on the ground that without there being any iota of evidence, the trial Court has convicted and sentenced the appellants as aforementioned and thereby committed illegality.