RAMAYAN Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 14th November. 1990 passed in Sessions Trial No. 136/88, by the Third Additional Sessions Judge, Raipur, Camp- Blaoda Bazar.

(2.) By the impugned judgment, the Appellants & co-accused Anjor Das have been convicted Under Sections 148, 302/149 (in two counts) & 307/149 IPC and sentenced to undergo R.I. for two years, Imprisonment for life & fine of Rs. 100/-(in two counts) and R.I. for 7 years & fine of Rs. 100/- with a further direction to run the sentences concurrently.

(3.) Co-accused- Anjor Das filed a separate appeal challenging his conviction and sentence which came to be registered as Criminal Appeal No. 38/91. During the pendency of his appeal, Anjor Das was released from Central Jail, Raipur on 18.12.2002, on the eve of "Guru Ghasidas Jayanti" upon special remission being granted to him after undergoing for about 14 years. Therefore, the appeal filed by co-accused - Anjor Das was dismissed as not pressed on 20.7.2005.