PUNIRAM JOSHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In CRA No. 613/2015, the appellant has been convicted and sentenced by the judgment of conviction and order of sentence dtd. 30/4/2015 passed in Counter S.T. No. 127/2014 by learned Third Additional Sessions Judge, Janjgir, District- Janjgir-Champa (C.G.) in the following manner with a direction to run both the jail sentences concurrently:- <IMG>JUDGEMENT_23_LAWS(CHH)5_2026_1.JPG</IMG>

(2.) In CRA No. 627/2015, the appellants have been convicted and sentenced by the judgment of conviction and order of sentence dtd. 30/4/2015 passed in Counter S.T. No. 126/2014 by learned Third Additional Sessions Judge, Janjgir, District- Janjgir-Champa (C.G.) in the following manner:- <IMG>JUDGEMENT_23_LAWS(CHH)5_2026_2.JPG</IMG>

(3.) In ACQA No. 74 of 2017, preferred by the appellant Onkar Prakash Joshi, the learned Third Additional Sessions Judge, Janjgir, by the impugned judgment, acquitted the accused Karia @ Lekhram Koshle and Santosh Koshle of the offences punishable under Ss. 294 and 506-B of the IPC, but convicted them for the offence punishable under Sec. 323 read with Sec. 34 of the IPC.