Challenge in these appeals is to the judgment of a Division Bench of the Chhattisgarh High Court Bilaspur upholding the conviction of the appellants for offence punishable under Section read ... with Section of the Indian Penal Code in short the IPC By the impugned judgment the High Court upheld the conviction of appellant Samar Vijay Singh for offence punishable under Section IPC for committing the murder of Ku Preeti