CHANDRASHEKHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This judgment shall govern the disposal of both the above mentioned appeals as they arise out of a common judgment.

(2.) Both the appeals have been preferred against the judgment dated 14.2.2002 passed in Sessions Trial No.226 of 1997 by the Sessions Judge, Durg convicting and sentencing all the accused/Appellants as under:

(3.) During pendency of connected Criminal Appeal No.268 of 2002, Appellant No.2, Rajesh Dubey died and, therefore, vide order of this Court dated 10.9.2014, his appeal has been abated.