VINOD KUMAR SARTHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellants-Vinod Kumar Sarthi, Vivek Tripathi, Kamal Prasad Yadav and Virendra Nath Tripathi have filed Acquittal Appeal No.57/2022 under Sec. 372 of the CrPC against the impugned judgment dtd. 1/1/2022 passed by the 5th Additional Sessions Judge, Bilaspur in Sessions Case No.32/2019, whereby the trial Court has acquitted respondents No.2 to 12 from the charge under Sec. 307/149 of the IPC and convicted them under Sec. 324/149 of the IPC.

(2.) Appellant Anurag Awasthi has filed Criminal Appeal No.235/2022 and appellants Saumitra Shukla, Pramod Bharat Awasthi, Prabhat Awasthi, Prakash Awasthi, Manish Awasthi, Santosh Shukla, Sharda Shukla, Brijendra Pandey, Pritesh Awasthi & Saurabh Shukla have filed Criminal Appeal No.566/2022 against the impugned judgment dtd. 1/1/2022 passed by the 5th Additional Sessions Judge, Bilaspur in Sessions Case No.32/2019, whereby the trial Court has convicted them under Ss. 148, 324/149, 324/149 & 323/149 of the IPC and sentenced to undergo SI for 7 months and 5 days and fine of Rs.3000.00, in default of payment of fine to further undergo SI for 30 days for injured Vivek Tripathi for offence under Sec. 148 of the IPC, SI for 7 months and 5 days and fine of Rs.3000.00, in default of payment of fine to further undergo SI for 30 days for injured Kamal Yadav for offence under Sec. 324/149 of the IPC, SI for 7 months and 5 days and fine of Rs.3000.00, in default of payment of fine to further undergo SI for 30 days for injured Vinod Sarthi for offence under Sec. 324/149 of the IPC and SI for 7 months and 5 days and fine of Rs.1000.00, in default of payment of fine to further undergo SI for 10 days for injured Vivek Tripathi for offence under Sec. 323/149 of the IPC each.

(3.) Appellants Narendra Tripathi, Birendra Tripathi, Surendra Tripathi, Ashutosh Tripathi, Kamal Prasad Yadav, Vivek @ Rinku Tripathi, Akku @ Vijay Tripathi, Kedarnatyh Tripathi and Vinod Sarthi have filed Criminal Appeal No.338/2022 against the impugned judgment dtd. 1/1/2022 passed by the 5th Additional Sessions Judge, Bilaspur in Sessions Case No.52/2019, whereby the trial Court has convicted them for offence under Ss. 148 and 323/149 of the IPC (6 times) and imposed fine of Rs.3000.00 under Sec. 148 of the IPC, in default of payment of fine to undergo imprisonment for 30 days and fine of Rs.1000.00 under Sec. 323/149 of the IPC (6 times), in default of payment of fine to undergo imprisonment for 30 days on each count.