HANSRAJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant Hansraj is a convict for offence under Sec. 302 IPC [Indian Penal Code] for murdering Ramlal of village Ghotha Sakulpara Bhanupratappur, District Kanker, Chhattisgarh and has been awarded life imprisonment and fine of Rs.1000.00.

(2.) The order of conviction and sentence of the Trial Court dtd. 19/12/2002 has been confirmed by the High Court in appeal by the impugned judgment and order dtd. 30/7/2010.

(3.) The appellant preferred the Special Leave Petition with delay of 653 days which was condoned and leave to appeal was granted. Since the appellant had remained in jail for over 10 years, he was directed to be released on bail by this Court.