GIRDHARI Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and order of sentence dated 5. 5. 2007 passed by additional Sessions Judge, Raigarh, in Sessions Trial No. 1/2007 convicting the accused/appellants for an offence punishable under Section 304 (II) of the Indian Penal code and sentencing each of them to undergo rigorous imprisonment for 10 years and pay fine of Rs. 500, in default to undergo additional rigorous imprisonment for two months.

(2.) SINCE other connected Criminal Appeal no. 542/2007 filed by accused/appellant Lalit chauhan who is one of the appellants in criminal Appeal No. 442/2007, has been disposed of as unnecessary vide order dated 5. 8. 2008, no further order is necessary.

(3.) THE judgment has been challenged on the ground that without there being any cogent and reliable evidence against the accused/appellants, the trial Court has committed an illegality in convicting and sentencing them as mentioned above.