DEWNATH SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE appellants have been convicted for the commission of the offence punishable under Section 302 read with Section 34 of the IPC an sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000/ - each. in default of payment of fine to further undergo S.I. for six months each. They have challenged the same in this appeal.

(2.) IT is stated in paras 7 and 8 of the application thus: "7. That the appellant No.2 Pargan Sahu is more than 73 years old and unable to look after himself. He is physically so weak to walk easily. cannot see the nearer things and he is a deaf. He is in jail from the date of his arrest Le. 9 -11 -2001. 8. That the appellant No.3 Mandakini Bai is in Jail with her youngest daughter aged 3 years from date of arrest dated 9 -11 -2001. Meanwhile she was released on bail vide order dated 9 -9 -2002 in N. Cr.C. No. 1030/2002. After judgment of learned trial Court. she is in jail from 6 -12003. A photocopy of the Bail order is annexed herewith." Counsel submitted that the appellant No.3 is aged about 33 years and she has got four children one is with her in the jail. He further submitted that this appeal may take sometime for final disposal.