CHOVARAM Vs. STATE OF C.G.

JUDGEMENT

(1.) Since both these appeals arise out of same crime number, they are being heard and decided together by this common judgment.

(2.) Criminal Appeal No.1471 of 2019 has been filed by the appellants Chovaram, Laxman Dhruv and Bheem Nishad against the impugned judgment of conviction and sentence dtd. 28/8/2019 passed by the Additional Sessions Judge, Dhamtari in Sessions Case No.17/2019 whereby the appellants have been convicted for the offence under Sec. 302 read with Sec. 34 IPC and sentenced to undergo RI for life imprisonment with fine of Rs.100.00, in default of payment of fine amount, additional RI for six months to each of the appellants.

(3.) Criminal Appeal No.506 of 2021 has been filed by Juvenile in conflict with law against the impugned judgment of conviction and sentence dtd. 3/3/2021 passed by the Special Judge, Children's Court (FTC), Dhamtari in Special Criminal Case No.26/2019 whereby the juvenile in conflict with law has also been convicted for the offence under Sec. 302 read with Sec. 34 IPC and sentenced to undergo life imprisonment with fine of Rs.500.00, in default of payment of fine, additional RI for six months and he is ordered to be kept in safety home.