RAJAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal appeal is directed against the impugned judgment of conviction and order of sentence dtd. 30/3/2000 passed by learned 1st Additional Sessions Judge, Ambikapur, District Surguja (M.P.) (Now Chhattisgarh) in Sessions Trial No. 222/1994, whereby while acquitting accused Chhote @ Shardamani and Heeralal Jaiswal, convicted accused Rajan @ Sarvajeet under Sec. 307 of IPC and sentenced to undergo R.I. for seven years.

(2.) The instant appeal has been preferred by the appellant herein on 3/4/2000.

(3.) After filing of the criminal appeal, the record of the lower Court was requisitioned and the appellant herein was reported to be on bail.