Dongar And Ors Vs State Of Chhattisgarh

Chhattisgarh High Court 22 Feb 2019 CRIMINAL APPEAL No. 1055 Of 2001 (2019) 02 CHH CK 0408
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

CRIMINAL APPEAL No. 1055 Of 2001

Hon'ble Bench

Sharad Kumar Gupta, J

Advocates

M. Asha

Final Decision

Partly Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 307, 323, 324, 325, 341
  • Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(x)

Judgement Text

Translate:

Sr. No.,Offence u/S.,Sentence

1.,"341, IPC",SI for 1 month

2.,"323, IPC","RI for 6 months + fine of Rs. 1,000/-, in default

of fine RI for 1 month

3.,"325, IPC","RI for 2 years + fine of Rs. 5,000/-, in default of

payment of fine, RI for 5 months

8. The order of disbursal passed by the trial Court is affirmed.,,

9. The appellant No. 3 Deena is granted two months' time from the date of this judgment for depositing the fine amount.,,

10. The appellants are reported to be on bail. Their bail bonds shall continue for a further period of six months as per requirement of Section 437-A,",,

Cr.P.C.,,

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