STATE OF CHHATTISGARH Vs. MANOHAR

JUDGEMENT

(1.) This acquittal appeal has been filed by the State Government under Section 378 of the Code of Criminal Procedure,1973 (hereinafter referred to 'CrPC') against the judgment and order dated 05/09/2001 passed by the Additional Sessions Judge, Rajnandgaon in Session Trial No. 20/2000 whereby all the accused persons/non-applicants No. 1 to 4 have been acquitted from the offence punishable under Section 307 of the Indian Penal Code (hereinafter referred to 'IPC') or in alternative under Section 307/34 of the IPC. The complainant-Chandra Bhan has also questioned the propriety of this judgment while filing the revision under Section 397/401 of the CrPC, which is registered as Criminal Revision No. 390 of 2001.

(2.) Since the common questions of law and facts are involved in both these matters, therefore, they are being heard together and disposed of by this common order.

(3.) Since respondent No. 4-Buddhuram (Buhuram) Mahar has expired therefore, the acquittal appeal and criminal revision as regards respondent -Buddhuram (Buhuram) Mahar, stand abated vide order dated 22/11/2016.