RINKU @ OM PRAKASH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the above criminal appeal and acquittal appeal have been filed against the judgment dated 31.5.2007 passed in S.T. No.212/04, the same are being disposed of by this common judgment.

(2.) By filing criminal appeal, the accused/appellants have challenged the legality and propriety of the judgment of conviction and order of sentence judgment dated 31.5.2007 passed by the 1st Additional Sessions Judge, Durg in S.T. No.212/04 by which each of the accused has been convicted for the offence punishable under Sections 302, 376 (2) (g) and 201 of the Indian Penal Code (for short 'IPC') and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5,000/-; RI for 10 years and fine of Rs.500/- and RI for 3 years and fine of Rs.500/-, with default stipulations, respectively.

(3.) In the acquittal appeal the appellant State has assailed the acquittal of co- accused Dilip Tandi and Ravi @ Ravindra Kumar who have been acquitted of all the charges by the trial Court.