Krishna Giri Vs State Of Chhattisgarh

Chhattisgarh High Court 2 Mar 2020 Criminal Appeal No. 942 Of 2013 (2020) 03 CHH CK 0007
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 942 Of 2013

Hon'ble Bench

Prashant Kumar Mishra, J; Gautam Chourdiya, J

Advocates

Shakti Raj Sinha, Ashish Gupta

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 302, 364
  • Code Of Criminal Procedure, 1973 - Section 374(2)

Judgement Text

Translate:

Conviction,Sentence

U/s. 364 of Indian Penal Code (in

short “IPCâ€​)","R.I. for life and fine of Rs. 5,000/-

U/s. 302 of IPC,"R.I. for life and fine of Rs. 5,000/-

,"In default of payment total fine of Rs. 10,000/-

accused/appellant shall undergo additional R.I.

for 6 months

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Case Metadata
  • Ck Citation: (2020) 03 CHH CK 0007
  • Coram: Prashant Kumar Mishra, J; Gautam Chourdiya, J
  • Bench: Division Bench
  • Advocates: Shakti Raj Sinha, Ashish Gupta
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 302, 364
  • Code Of Criminal Procedure, 1973 - Section 374(2)
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