KAMLESH Vs. STATE

JUDGEMENT

(1.) THE appellant was convicted under section 302/34 of indian Penal Code (for short IPC) vide judgment dated 14. 12. 1999 and vide order on sentence dated 16. 12. 1999 sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs 500/- and in default of payment of fine to further undergo RI for a period of three months.

(2.) THE appellant has challenged the said judgment and order on sentence by filing the present appeal.

(3.) THE appellant applied for interim suspension of sentence on the ground of her daughter's marriage. Vide Order dated 09. 07. 2002, the appellant was granted interim bail for a period of two months for the said purpose on the appellant furnishing a personal bond in the sum of rs. 10,000/- with one surety of the like amount. The appellant, however, jumped the bail.