LALA RAM YADAV Vs. STATE OF C.G.

JUDGEMENT

(1.) In terms of the previous order of this Court the appellant has entered appearance in person before this Court along his counsel.

(2.) Considering the fact that the appeal is of the year 2005, with the consent of the parties, the matter was taken up for final hearing itself.

(3.) The challenge in the present appeal is to the judgement dtd. 8/8/2005 passed by the Special and Additional Sessions Judge, Durg in Special Case No.97/2004. Vide the impugned judgement, the Court below has found the appellant guilty of the offence under Sec. 201 of IPC and sentenced him to undergo RI for 5 years with fine of Rs.1,000.00 with default stipulation of additional RI for six months.