RAMLAL KANWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) LEARNED Counsel for the appellant submitted that the accused is in detention since May, 2001, thereby he is in detention for about 5 years 10 months, therefore, the appeal itself may be heard finally.

(2.) LEARNED Counsel for the State also submitted that the appeal may be heard finally.

(3.) THIS appeal is directed against the judgment of conviction and order of sentence dated 5th June, 2002 passed by the Sessions Judge, Raigarh in S.T. No. 130/2001 whereby learned Sessions Judge after holding the accused guilty for commission of offence under Section 302 of the IPC, for committing murder of Salikram, sentenced him to undergo imprisonment for life & to pay a fine of Rs. 2,000/-, in default of payment of fine to further undergo RI for 6 months.