SANJEET PAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally with the consent of both the parties. Common order passed as follows:

(2.) Petitioner-Sanjeet Pal Was accused in 2 different crime numbers registered as Crime No. 152/1993 and 155/1993 and two different charge sheets were filed against him. Criminal Case No. 948/1999 relates to Crime No. 152/1993, whereas, Criminal Case No. 949/1999 relates to Crime No. 155/1993. In both these Criminal Cases, the petitioner was convicted under Section 420 and 468 of IPC and sentenced to undergo R.I. for 2-2 years on each count and to pay a fine of Rs. 500-500/-, in default of payment of fine to further undergo additional imprisonment for 2-2 months with a further direction to run the sentences concurrently. These judgments were passed by the Judicial Magistrate First Class, Dhamtari on 22/8/2000 in both the cases, after conducting two different criminal trials.

(3.) Against each of the judgments i.e. judgment passed in Criminal Case No. 948/1999 as well as Criminal Case No. 949/1999, the petitioner preferred 2 different Criminal Appeals. The appeal pertaining to Criminal Case No. 948/99 is Criminal Appeal No. 26/2000 and appeal pertaining to other Criminal Case No. 949/1999 is Criminal Appeal No. 27/2000. These two appeals were also heard separately and they were decided by two separate judgments passed by the Additional Sessions Judge, Dhamtari on 27/1/2005. The concerned Additional Sessions Judge dismissed both the appeals and confirmed the judgment of conviction and order of sentence passed by the trial Court. That is to say that the judgment and order passed by the trial Court remained as it is and no change in it was made by the Appellate Court.