BHAGWT SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application filed under Section 482 of the Code of Criminal Procedure for extension of time to deposit the fine amount enhanced by this Court vide judgment dated 14-6-2012 delivered in Criminal Appeal No. 319 of 2004.

(3.) BEING aggrieved by the abovementioned judgment dated 26-3-2004, the petitioner preferred a criminal appeal bearing No. 319/ 2004 before this Court. The appeal preferred by the petitioner before this Court was partly allowed. The conviction of the petitioner under Sections 294, 323 and 506-B, IPC was upheld and he was sentenced for the period already undergone by him, however, the sentence of fine imposed by the trial Court was enhanced by this Court with default sentence of rigorous imprisonment for 1 month in case the amount of fine is not deposited within 2 months.