GUDDU ALIAS BASANT KUMAR Vs. STATE

JUDGEMENT

(1.) The aforesaid two appeals are being disposed off by this common judgment as both the appeals are directed against the impugned judgment of conviction and order of sentence dated 23rd June, 1999 passed by the Additional Sessions Judge, Raipur in S.T. No.393/98 by which the appellant Guddu in Cr.A.No. 1720/99 and appellant - Lata Bai in Cr.A. No. 1864/99 have been held guilty of commission of offences alleged against and sentenced to undergo as under: <FRM>JUDGEMENT_49_LAWS(CHH)2_2015.htm</FRM>

(2.) Prosecution Story:

(3.) In order to prove its case, prosecution examined as many as 15 witnesses. Thereafter, the appellants were examined under Section 313 of Cr.P.C. in respect of incriminating circumstances and evidence appearing against them. The appellants denied having committed the offence. While appellant-Guddu came out with defence that he has been falsely implicated at the instance of Ram Singh, Lata defended herself by stating that she has been falsely implicated. When she returned to her house, she found her husband murdered by someone. Thereafter, she had closed the house and informed the police. She was asked by the police to remove dead body. Her clothes were stained with blood. In support of their defence, appellants examined Firtu Sahu as the sole defence witness.