KAILASH ROUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CRIMINAL Appeal No. 437/2006 filed by Kailash Raut and criminal Appeal No. 51/2008 filed by Ashok kumar Kujur are arising out of the judgment of conviction and order of sentence dated 17. 4. 2006 passed, by the Special Judge (Atrocities), Jashpur, in Special Criminal case No. 10/2005, therefore, they are being disposed of by this common judgment.

(2.) THE aforesaid criminal appeals are directed against the judgment of conviction and order of sentence dated 17. 4. 2006 passed, by the. Special Judge (Atrocities), Jashpur, in Special Criminal Case No. 10/2005 whereby, and whereunder learned Special judge after holding the appellants guilty for the offence punishable under Section 376 (2) (g) of the IPC and each of them sentenced to undergo rigorous imprisonment of 10 years.

(3.) JUDGMENT of conviction and order of sentence is challenged on the ground that without there being an iota of evidence, the court below has convicted and sentenced the appellants as aforementioned and has not considered the case of enmity and cause of false FIR against the present appellants.