MANOHAR MALIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These appeals have been preferred by the appellants under Section 374(2) of the Code of Criminal Procedure, 1973, (hereinafter referred to as 'the Cr.P.C') against the common judgment dated 28/11/2013 passed by the learned Sessions Judge, North Bastar Kanker (C.G.) in Sessions Trial No. 131/2011, whereby they have been convicted and sentenced as under :-

(2.) Since all these three appeals arise out of the common judgment, therefore, they are being disposed of by this common judgment.

(3.) Briefly stated, the case of prosecution is that on 10/09/2010 at about 8.30 P.M., 6-7 unknown persons entered into the house of the complainant Tarun Samaddar forcefully when his mother, wife and children alone were at home. At the relevant time, they were armed with country made pistol (Desi Katta) and that by pointing the same threatened his mother and wife and thereby looted cash amount of Rs. 30,000/- (Rs. Thirty Thousand only) along with jewellery, total amounting to Rs. 65,000/- (Rs. Sixty Five Thousand only).