BHAKA CHAND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Shri PM Shriwas, Advocate was appointed by the Chhattisgarh Legal Aid Committee to represent the appellant. However, none appears today when the case is called out for hearing.

(2.) Looking to the facts and circumstances of the case, the appeal is decided on merits.

(3.) In this Criminal Appeal, the challenge is levied to the judgment of conviction and order of sentence dated 04.01.2012 passed by the Additional Sessions Judge, Bhatapra, district Raipur (CG), in Sessions Trial No.42 of 2010, whereby and whereunder the appellant has been convicted and sentenced for the offences punishable as under: