SUNIL SINGH @ RAJU SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374 (2) of the Code of Criminal Procedure, 1973 against the judgment dated 06.4.2009, passed by the Additional Sessions Judge (FTC), Pratappur, Sarguja (CG) in S.T.No. 366/2004, whereby the appellants have been convicted under Sections 341, 147, 148, 323/149, 325/149 and 427 of the IPC and sentenced to undergo fine of Rs.500/-; R.I. for 1 year; R.I. for 1 year; R.I. for 1 year; R.I. for 2 years and fine of Rs.1000/- and fine of Rs.1000/- respectively with default stipulations. The sentences were directed to run concurrently.

(2.) As per the report lodged by the complainant, Ajit Kumar Gupta on 5.6.2002 went to village Bhaisamunda for attending a dinner party at the house of one Raauf Khan and at that time, all the appellants made an unlawful assembly and assaulted Amit Kumar, Manoj Kumar, Shalik Gupta, Vinod Kumar and Ajit Kumar by deadly weapons like sword, Gandasa and iron rod. It is alleged that they also fired a pistol. The matter was reported and investigated and after completion of trial, the trial Court convicted and sentenced the appellants as above.

(3.) I have heard learned counsel for the parties and perused the record.