HORI LAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The core issues required to be considered in this criminal appeal are:-

(2.) The appellant has called in question his conviction and sentence under Section 436 IPC and Section 3 (2) (v) of the Act, 1989 and sentence of RI for 10 years with fine of Rs. 500/- and life imprisonment with fine of Rs.500/-, respectively.

(3.) Allegation against the appellant and acquitted co-accused Tijram is that at about 10 AM on 11.04.1999 they committed mischief by fire with intend to destroy the dwelling house (Kothar) of Kaushilya Bai (PW-1) and her husband Puraan Singh (PW-2), who belong to Gond Tribal Community.