MOHD. JAVED Vs. THE STATE OF CHHATTISGARH
LAWS(SC)-2018-2-173
SUPREME COURT OF INDIA
Decided on February 13,2018

MOHD. JAVED Appellant
VERSUS
The State of Chhattisgarh Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted in SLP (Crl.) No. 753 of 2017.
(3.) Mohd. Javed, Wasim Khan, Raju @ Tribhuvan Gosai, Pamma @ Paramjit, Rajesh Arora @ Golu are the appellants in these appeals before us. They stand convicted under Section 302/34 read with Section 120B IPC and sentenced to undergo life imprisonment for the murder of Ravi Srivastav. Apart from the five appellants, one Mangal Singh alias Mangi co-accused was convicted under Section 302 by the trial Court and he did not prefer any appeal either before the High Court or before this Court. Raj Dharikar @ Raj Khanjar co-accused has been acquitted.;


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