BRIJESH @ GHANTI SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the appeals arise out of same judgment/ sessions trial, they are heard analogously and are being disposed of by this common judgment.

(2.) Criminal Appeal No. 949 of 2001 is preferred under Section 374 (2) of the Code of Criminal Procedure, 1973 against judgment dated 18. 09. 2001 passed by Second Additional Sessions Judge, Raipur (C. G. ) in Session Trial No. 51/1999, wherein the said court convicted appellant- Brijesh @ Ghanti & Shabir Hussain Bharti for commission of offence under Section 307 / 34 of IPC, 1860 and sentenced to undergo R. I. for 7 years and fine of Rs. 2000/- each with further default stipulations.

(3.) Criminal Appeal No. 242 of 2004 is preferred under Section 374 (2) of the Code of Criminal Procedure, 1973 against judgment dated 19. 02. 2004 passed by First Additional Sessions Judge, Raipur (C. G. ) in Session Trial No. 51/1999, wherein the said court convicted appellant- Annu @ Ashish Shrivastava for commission of offence under Section 307 of IPC, 1860 and sentenced to undergo R. I. for 7 years and fine of Rs. 2000/- with further default stipulations.