MALRAM MANJHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appeal is against the judgment of conviction and order of sentence dtd. 13/2/2020 passed by the Sessions Judge, Ambikapur, Distt. Surguja in Sessions Trial No.73/2019 whereby the appellant has been convicted for the offence punishable under Sec. 302 IPC and sentenced to undergo R.I. for life and to pay a fine of Rs.500.00 in absence of payment of fine to further undergo R.I. for six months.