OFFICE REFERENCE Vs. GOVIND CHANDRA & OTHERS
LAWS(CHH)-2014-5-29
HIGH COURT OF CHHATTISGARH
Decided on
May 14,2014
Office Reference
Appellant
VERSUS
Govind Chandra And Others
Respondents
Referred Judgements :-
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED]BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED]
MOHAMMAD USMAN MOHAMMAD HUSSAIN MANIYAR VS. STATE OF MAHARASHTRA [REFERRED]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED]
P K NARAYANAN VS. STATE OF KERALA [REFERRED]
PANDURANG KALU PATIL VS. STATE OF MAHARASHTRA [REFERRED]
RAM ANUP SINGH VS. STATE OF BIHAR [REFERRED]
N J SURAJ VS. STATE [REFERRED]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED]
BISHNU PRASAD SINHA VS. STATE OF ASSAM [REFERRED]
MAYAKAUR BALDEVSINGH SARDAR VS. STATE OF MAHARASHTRA [REFERRED]
BALDEV SINGH VS. STATE OF PUNJAB [REFERRED]
STATE OF M P VS. BHIM MOHD [REFERRED]
RAJ KUMAR SINGH @ RAJU @ BATYA VS. STATE OF RAJASTHAN [REFERRED]
JUDGEMENT
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(1.)This is a reference under section 366 of the Code of Criminal Procedure for confirmation of death sentence as the 1st Additional Sessions Judge, Baloda Bazar in Sessions Trial No. 84/2011 vide its judgment dated 27.02.2013 has convicted and sentenced the accused/ appellants as under:-
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(2.)Criminal Appeal No.374/2013 has been preferred by appellants Govind Chandra, Omprakash Chandra & Ganesh Chandra challenging their conviction and sentence imposed by the 1st Additional Sessions Judge, Baloda Bazar, District Raipur as mentioned above. Since the criminal reference and criminal appeal arise out of same impugned judgment, they are being decided by this common judgment.
(3.)The appellants have been convicted for committing murders of deceased Tikaram Chandra, Mithila & Fagulal Chandra by causing explosion by means of explosive substance at about 6.30 am on 19.4.2010. While deceased Mithila and Fagulal Chandra died on their way to the hospital on the date of the incident itself, deceased Tikaram Chandra died in course of treatment on 21.4.2010.
(2.)Criminal Appeal No.374/2013 has been preferred by appellants Govind Chandra, Omprakash Chandra & Ganesh Chandra challenging their conviction and sentence imposed by the 1st Additional Sessions Judge, Baloda Bazar, District Raipur as mentioned above. Since the criminal reference and criminal appeal arise out of same impugned judgment, they are being decided by this common judgment.
(3.)The appellants have been convicted for committing murders of deceased Tikaram Chandra, Mithila & Fagulal Chandra by causing explosion by means of explosive substance at about 6.30 am on 19.4.2010. While deceased Mithila and Fagulal Chandra died on their way to the hospital on the date of the incident itself, deceased Tikaram Chandra died in course of treatment on 21.4.2010.
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