SUNIL KUMAR RATRE Vs. STATE OF C.G.
LAWS(CHH)-2023-3-83
HIGH COURT OF CHHATTISGARH
Decided on
March 21,2023
Sunil Kumar Ratre
Appellant
VERSUS
STATE OF C.G.
Respondents
Referred Judgements :-
NARAIN SINGH V. STATE OF PUNJAB [REFERRED TO]SURESH CHANDRA BAHRI V. STATE OF BIHAR [REFERRED TO]
PREMCHAND V. THE STATE OF MAHARASHTRA [REFERRED TO]
HATE SINGH BHAGAT SINGH VS. STATE OF MADHYA BHARAT [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SUKHDEVSINGH:SUKHDEV SINGH ALIAS SUKHA [REFERRED TO]
M ABBAS VS. STATE OF KERALA [REFERRED TO]
MOHAN SINGH VS. PREM SINGH [REFERRED TO]
DEVENDER KUMAR SINGLA VS. BALDEV KRISHAN SINGLA [REFERRED TO]
BISHNU PRASAD SINHA VS. STATE OF ASSAM [REFERRED TO]
STATE OF U P VS. KISHANPAL [REFERRED TO]
PANNAYAR VS. STATE OF TAMIL NADU [REFERRED TO]
SANATAN NASKAR VS. STATE OF WEST BENGAL [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
DEHAL SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SUNIL KUNDU VS. STATE OF JHARKHAND [REFERRED TO]
RAJ KUMAR SINGH @ RAJU @ BATYA VS. STATE OF RAJASTHAN [REFERRED TO]
ASHOK DEBBARMA @ ACHAK DEBBARMA VS. STATE OF TRIPURA [REFERRED TO]
DURGA BURMAN VS. STATE OF SIKKIM [REFERRED TO]
REENA HAZARIKA VS. STATE OF ASSAM [REFERRED TO]
PARMINDER KAUR @ P.P. KAUR @ SONI VS. STATE OF PUNJAB [REFERRED TO]
JUDGEMENT
SANJAY K.AGRAWAL, J. -
(1.)Since both the above captioned criminal appeals have arisen out of one and same judgment dtd. 6/6/2014 passed by the 6th Additional Sessions Judge, Bilaspur in Sessions Trial No.187/2013 and since common question of fact and law is involved in both the appeals, they have been clubbed together, heard together and are being disposed of by this common judgment.
(2.)These two criminal appeals have been preferred by the two appellants herein under Sec. 374(2) of the CrPC against the impugned judgment convicting them for the offences punishable under Ss. 302 read with Sec. 34 and 201 read with Sec. 34 of the IPC and sentencing them to undergo imprisonment for life with fine of ? 100/- each, in default, to further undergo additional rigorous imprisonment for one month and rigorous imprisonment for three years with fine of ? 100/- each, in default, additional rigorous imprisonment for one month, respectively, with a direction to run both the sentences concurrently.
(3.)The sole appellant in Cr.A.No.580/2014 namely, Sunil Kumar Ratre @ Kuglu (A-1) and the sole appellant in Cr.A.No.783/2015 namely, Vandana Vishwakarma (A-2), both, have assailed their conviction and sentences for offences under Ss. 302 read with Sec. 34 and 201 read with Sec. 34 of the IPC.
(2.)These two criminal appeals have been preferred by the two appellants herein under Sec. 374(2) of the CrPC against the impugned judgment convicting them for the offences punishable under Ss. 302 read with Sec. 34 and 201 read with Sec. 34 of the IPC and sentencing them to undergo imprisonment for life with fine of ? 100/- each, in default, to further undergo additional rigorous imprisonment for one month and rigorous imprisonment for three years with fine of ? 100/- each, in default, additional rigorous imprisonment for one month, respectively, with a direction to run both the sentences concurrently.
(3.)The sole appellant in Cr.A.No.580/2014 namely, Sunil Kumar Ratre @ Kuglu (A-1) and the sole appellant in Cr.A.No.783/2015 namely, Vandana Vishwakarma (A-2), both, have assailed their conviction and sentences for offences under Ss. 302 read with Sec. 34 and 201 read with Sec. 34 of the IPC.
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