SANJAY K.AGRAWAL,J. - (1.)Regard being had to the similitude of the questions of fact and law involved; both these appeals are clubbed together being arising out of a common judgment dtd. 31/8/2013 passed in Sessions Trial No.19 of 2012 (State of Chhattisgarh vs. Shobha Kashyap and 07 others) by the Court of learned Additional Sessions Judge, Mungeli, District Bilaspur (C.G.); and on the joint request of learned counsel for the parties, same are analogously heard and are decided by this common judgment.
(2.)C riminal Appeal No. 1118/2013 have been filed by the accused-appellant, namely, Shobha Ram Kashyap (A-1) under Sec. 374(2) of Cr.P.C. questioning the impugned judgment of conviction and order of sentence dtd. 31/8/2013 passed by the learned trial Court, whereby he has been convicted and sentenced to undergo as under: JUDGEMENT_62_LAWS(CHH)9_2022_1.html
(3.)Criminal No.1217 of 2013 has been filed by the injured- Swarath under proviso to Sec. 372 of Cr.P.C. feeling aggrieved by impugned judgment dtd. 31/8/2013 passed by the learned trial Court, whereby though the accused-respondents No.01 to 08 herein have been convicted for offence under Ss. 147 or 148 and 323/149 (04 counts) of IPC respectively, but only fine sentence have of Rs.500.00 for each offence has been imposed upon them. Thus, praying enhancement of the sentence imposed upon each accused-respondent No.01 to 08 herein this appeal has been preferred by injured-appellant- Swarath.