VISHNU PRASAD KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) With the consent of the parties, the matter is heard finally.

(3.) This appeal is preferred under Sec. 374 (2) of the Code of Criminal Procedure, 1973 against the judgment dtd. 18/1/2022 passed by learned Additional Sessions Judge (FTC), Janjgir, District- Janjgir Champa (C.G.) in Sessions trial No. 22/2019, wherein the said Court convicted the appellant and sentenced him as under :- <IMG>JUDGEMENT_6_LAWS(CHH)3_2025_1.jpg</IMG>