SANJEEV DUTTA 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 CrPC') against the common judgment dated 08/08/2013 passed by the learned Fourth Additional Sessions Judge, Raipur (C.G.) in Sessions Trial No. 234/2011 whereby they have been convicted and sentenced as under :-

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

(3.) Briefly stated, the case of prosecution, is that, on 26/07/2011, from 9.30 A.M. to 5.30 P.M., some unknown person entered into the house of the deceased Smt. Meeta alias Sashmita Biswal in M.I.G., House No. 29 of Sector- 8 at Housing Board Colony, Saddu, Raipur and inflicted her with a knife on several parts of her body and thereby caused serious multiple injuries, as a result of which, she succumbed to injuries.