MANTURAM RATHIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is listed for hearing on admission as well as on application (IA No.01) for suspension of sentence and grant of bail.

(2.) The appeal is admitted for hearing. However, with the consent of the parties, it is heard finally.

(3.) The appellant would call in question the legality and validity of the judgment of conviction and order of sentence dated 07.05.2019 passed by the Additional Sessions Judge, Gharghoda, District Raigarh, C.G., in ST No.55/2018, whereby he has been convicted and sentenced as under : Conviction Sentence Under Section 302 of IPC Rs.500/-, in default of payment of fine 2 months additional rigorous imprisonment.