DHARAMRAM Vs. STATE OF C G

JUDGEMENT

(1.) Heard. This is an application 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 10th July, 2012 in Criminal Appeal No. 511/2004.

(2.) Petitioner Dharamram was convicted under Sections 326 and 323 IPC and sentenced by the Additional Sessions Judge (FTC) Pendra Road vide judgment dated 29-04-2004 in Sessions Trial No. 367/2002, in the following manner:--

(3.) Being aggrieved by the abovementioned judgment dated 29-04-2004, the petitioner preferred criminal appeal No. 511/2004 before this Court. The appeal preferred by the petitioner was partly allowed. The conviction of the petitioner under Section 323 and 326 was maintained and he was sentenced for the period already undergone by him, however, the sentence of fine imposed was enhanced by this Court from 500/- to 5,000/- with default sentence of simple imprisonment for 3 months in case the amount of fine is not deposited within 2 month.