SOUKHIDAS SATNAMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since Criminal Appeal No. 643/2003, Cr. Revision No. 292/2003 and Acquittal Appeal No. 221/2010 arise out of the the same incident, they are being disposed of jointly by this common judgment.

(2.) Criminal Appeal No. 643/2003 arises out of the judgment of conviction and order of sentence dated 30-4-2003 passed by the Additional Sessions Judge (FTC), Kawardha in Sessions Trial No. 86/2001 whereby and whereunder learned trial Court has convicted both the appellants/accused under Section 324 read with Section 34 (three counts) of the Indian Penal Code and sentenced to undergo RI for one year for each count with a direction to run all the substantive jail sentences concurrently.

(3.) Criminal Revision No. 292/2010 under Section 397 read with Section 401 of the Code of Criminal Procedure Code, 1973 is directed by Soukhidas Satnami, the injured victim, against the judgment of acquittal dated 30-4- 2003 passed by the Additional Sessions Judge (FTC), Kawardha in Sessions Case No. 165/2000 whereby and whereunder, the trial Court acquitted the respondents No. 1 to 7 of the charges under Sections 148, 323 (six counts), in alternate under Section 323 read with Section 149 (6 counts) and Section 302 in alternate 302 read with Section 149 of the IPC by affording them benefit of doubt.