P VANKAT RAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on the application (l.A. No. 222 of 2003). It is submitted by the learned counsel for the appellant that the other accused has filed an appeal namely Criminal Appeal No. 71 of 2003 and certified copy of the judgment of the trial Court has been produced in that appeal. Hence, the application (l.A. No. 222 of 2003) is allowed and the appellant is exempted from filing the certified copy of the judgment of the trial court in this appeal. Heard both the counsel on the question of admission of this appeal. The appeal is admitted for consideration.

(2.) Also heard on the application (M. (Cr1.) P. No. 217 of 2003) for suspension of substantive sentence imposed on appellant - P. Vankat Rao and releasing him on bail as also on the application (Cr1.) P. No. 219 of 2003) for stay of the recovery of fine amount imposed on the appellant.

(3.) The appellant has been convicted for the commission of the offences under Section 148 of I.P.C. and sentenced to undergo rigorous imprisonment for one year and pay fine of Rs. 500.00 in default of payment of fine to undergo further rigorous imprisonment for two months, convicted under Section 307 read with Section 149 of I.P.C. and sentenced to undergo rigorous imprisonment for seven years and pay fine of Rs. 5,000.00 in default of payment of fine to undergo rigorous imprisonment for six months, convicted under Section 324 read with Section 149 of I.P.C. and sentenced to undergo rigorous imprisonment for one year and pay fine of Rs. 500.00 in default of payment of fine to undergo further imprisonment for two months, and also convicted under Section 395, read with Section 397 of I.P.C. and sentenced to undergo rigorous imprisonment for seven years and pay fine of Rs. 5,000.00 in default of payment of fine to undergo rigorous imprisonment for six months. He has challenged the same in this appeal.