RANJEET SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant - Ranjeet Singh has been convicted under Sec. 302 of the Indian Penal Code, 1860(For short 'IPC'.) for committing murder of Devnath/Deonath (deceased) on 15/1/2010.(The High Court of Chhattisgarh at Bilaspur vide judgment dtd. 8/11/2017 in Criminal Appeal No.279 of 2017 has upheld the conviction and sentence awarded by the Additional Session Judge, F.T.C., Surajpur, District-Surguja, Chhattisgarh.) He has been sentenced to undergo imprisonment for life, payment of fine of Rs.1,000.00, and in default, to undergo rigorous imprisonment of one year. We have heard the learned counsel for the parties and examined the trial court records.