- (1.)SHRI Hari Ram appellant in Criminal Appeal No. 43 of 1976,-was accused of and tried for the offences tinder Section 120-B, 409 read with Sections 109 and 467, IPC by the Sessions Judge, Bilaspur. The learned Sessions Judge vide his judgment recorded ort 28-8-1976 acquitted this appellant of the offences Under Section 120-B as also Under Section 409 read with Section 109, IPC but convicted him for the other offence Under Section 467, IPC For this conviction Shri Hari Ram appellant was sentenced to undergo imprisonment till the rising of the Court and to pay a fine of Rs. 500/- and in default of payment of fine to undergo simple imprisonment for one month.
(2.)CRIMINAL Appeal No. 43 of 1976 has been filed by Shri Hari Ram convict against the aforesaid order of the Sessions Judge convicting and sentencing him for the offence Under Section 467, T. P. C. Criminal Appeal No. 11 of 1977 has been preferred by the State against the order of the learned Sessions Judge in so far as it operates to acquit Shri Hari Ram accused for the offences Under Sections 120-B and 409/109, IPC Criminal Appeal No. 12 of 1977 has been filed by the State praying for enhancement of the sentence imposed upon Shri Hari Ram convict for the offence Under Section 467, IPC
(3.)SINCE all these three appeals arise out of the same judgment, they are being disposed of by this common judgment.
;