RAJESH ALIAS GUDDU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 13-3-2002 passed by the Additional Sessions Judge, Raipur, in Sessions Trial No. 470/2001 convicting the accused/appellant for the offence punishable under Sections 452 and 307 of the Indian Penal Code and sentencing him to undergo Rigorous Imprisonment for three years and pay fine of Rs. 1000, and Rigorous Imprisonment for seven years and pay fine of Rs. 3000 respectively, with default stipulations.

(2.) THE judgment is challenged on the ground that the Trial Court has committed an illegality in convicting and sentencing the accused/appellant as mentioned above without there being any cogent and reliable evidence available on record.

(3.) HEARD Counsel for the parties and perused the material available on record including the judgment impugned.