BHOLA YADAV Vs. STATE OF C.G.

JUDGEMENT

(1.) Since the aforesaid criminal appeals arise out of the same judgment of conviction and order of sentence, they are being heard together and decided by this common judgment.

(2.) There are two victims/prosecutrix in the case and they are referred herein as Prosecutrix (P-1) and Prosecutrix (P-2).

(3.) The aforesaid appeals are directed against the impugned judgment of conviction and order of sentence dtd. 11/8/2004 passed by learned Special Judge, Ambikapur at Surguja (C.G.), in Special Sessions Trial No.50/2003 whereby and whereunder, the appellants have been held guilty for commission of offence and sentenced them as described below.