RAJESH NISHAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the above appeals arise out of the same judgment, they are being disposed of by this common judgment.

(2.) The above appeals are directed against the judgment dated 7.7.2009 passed by the 7th Additional Sessions Judge (FTC), Durg in Sessions Trial No.142/2008 convicting the accused/appellants for the offence punishable under Sections 302/34 and 323 of the Indian Penal Code (for short 'IPC') and sentencing each of them to undergo RI for life and fine of Rs.1,000/- and SI for 1 year and fine of Rs.100/- respectively.

(3.) In the present case name of deceased is Vinod Singh, husband of accused/appellant Rambai.