HARISHANKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is an appeal against the judgment dated 29.12.1997, passed by the Additional Sessions Judge, Korba, in Sessions Trial No. 170/96, whereby the appellant has been convicted under Section 363, 366 & 376 of IPC and sentenced to undergo R.I. for 3 years, 3 years and 7 years respectively and fine of Rs.500/- - 500/- for each and in default of payment of fine, additional R.I. for 6 months for each count.

(2.) The instant appeal was filed in the year 1998. The appellant/accused was enlarged on bail by suspension of sentence vide order dated 31.03.1998.

(3.) Learned counsel for the appellant would submit that all over, the appellant remained in jail for a period of 10 months approximately, which has not been disputed by the State counsel.