- (1.)Since the aforesaid criminal appeal and the criminal revision are arising out of the same judgment dated 30-9-2002 passed by the 3rd Additional Sessions Judge (Fast Track Court), Janjgir, in Sessions Trial No. 113/2002, they are being disposed of by this common judgment.
(2.)Criminal Appeal No. 1155/2002 has been filed on behalf of appellant Sanjay Kumar Kesharwani against the judgment of conviction & order of sentence dated 30-9-2002 passed by the 3rd Additional Sessions Judge (Fast Track Court), Janjgir, in Sessions Trial No. 113/2002, whereby and whereunder learned Additional Sessions Judge after holding the appellant guilty for commission of offence under Sections 302 & 201 of the IPC, sentenced him to undergo imprisonment for life and pay fine of Rs. 5,000/-, in default of payment of fine to further undergo R.I. for two years and to undergo R.I. for two years, respectively.
(3.)Criminal Revision No. 606/2002 has been filed on behalf of petitioners Smt. Tulsi Bai and Nirmal Kumar Gupta, mother and brother of the deceased, respectively, against the judgment of acquittal dated 30-9-2002 passed by the 3rd Additional Sessions Judge (Fast Track Court), Janjgir, in Sessions Trial No. 113/2002, whereby learned Additional Sessions Judge has acquitted the accused/ respondents Nos. 2 to 5 of the charges alleged against them.