RAMNARESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS judgment shall govern Criminal appeal No. 1117/2007 preferred by the appellants/accused Ramnaresh, Vishwanath singh, Amar Singh and Ranjeet Kewat and criminal Reference No. 3/2007 under Section 366 (1) of the Code of Criminal Procedure (henceforth 'the Code') by Shri Ram Kumar tiwari, the Additional Sessions Judge, Pendra road, District Bilaspur in Sessions Trial No. 403/ 2006.

(2.) THE Additional Sessions Judge, Pendra road, District Bilaspur has, vide judgment dated 20-11-2007 delivered in Sessions Trial no. 403/2006, convicted the appellants/ accused Ramnaresh, Vishwanath Singh, Amar singh and Ranjeet Kewat under Sections 449, 376 (2) (g) and 302 read with Section 34 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for 10 years and fine of Rs. 200/~ each and in default additional rigorous imprisonment for 1 month under Section 449 of the Indian Penal Code, to imprisonment for life and fine of Rs. 200/-each and in default additional rigorous imprisonment for 1 month under Section 376 (2) (g) of the Indian Penal Code. Under section 302 read with Section 34 of the Indian penal Code, the appellants/accused were sentenced to death.

(3.) ADMITTEDLY, appellant Ranjeet is the brother of Indrajeet P. W.-1 and lives next door to his house. Sugaribai P. W.-12 is the mother of the deceased Rajkumari. Dhaniram p. W.-6 is also known as Rottam.