DILBANDHU KORWA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal appeal preferred by the appellant-accused under Sec. 374(2) of Cr.P.C. is directed against the impugned judgment of conviction and order of sentence dtd. 31/3/2016, passed by the Sessions Judge, Jaspur in Sessions Case No.101 of 2015, whereby he has been convicted for offence under Sec. 302 of IPC and sentenced to imprisonment for life with fine of Rs.3,000.00 and, in default of payment of fine amount, additional rigorous imprisonment for 03 months.