BHURUWA ALIAS DHANAURAM Vs. STATE OF C G

JUDGEMENT

(1.) TODAY this matter was listed for hearing on LA. No. 249/2006 for extension of date of appearance.

(2.) LEARNED Counsel for the Appellant submitted that even though the accused/Appellant has been granted bail, but on account of poverty he is not able to furnish bail bonds and he is in detention for more than 8 years, therefore the appeal itself be heard finally, to which learned Additional Public Prosecutor has no objection.

(3.) BY this appeal, the accused/Appellant has questioned the legality of the judgment of conviction and order of sentence dated 14th July 2000 passed by the 1st Additional Sessions Judge, Raigarh in S.T. No. 37/98 whereby learned Additional Sessions Judge after holding the accused/Appellant guilty for the commission of offence under Section 302 of the I.P.C. sentenced him to undergo imprisonment for life.