JUDGEMENT
RAM PRASANNA SHARMA, J. -
(1.)This appeal is preferred against the judgment of conviction and order of sentence dated 20-10-1999 passed by the 6th Additional Sessions Judge, Raipur MP (Now CG) in Sessions Trial No. 490 of 1997 wherein the said Court has convicted the appellants for commission of offence under Section 307 read with Section 34 of IPC and sentenced them to undergo rigorous imprisonment for four years and to pay fine of Rs.200/- each with default stipulations.
(2.)During pendency of the appeal appellant No.4 Bisahu @ Ledu died on 6-12-2012 and no application is filed for continuation of the appeal on his behalf, therefore, his appeal finally stands abated.
(3.)As per prosecution case, on 10-7-1997 at about 8 'O clock, victim Shiv Kumar Sharma had gone to his field to ease himself where all the four appellants assaulted him mercilessly by clubs. Due to repeated assaults he became unconscious. Two persons namely Prabhuram and Tulsiram rushed to the spot and thereafter appellants fled away from the sport. Victim Shiv Kumar Sharma was admitted in Primary Health Centre, Rajim. The matter was reported and investigated. After completion of trial, the appellants were charge-sheeted and convicted as aforementioned.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.