LAWS(MPH)-2022-7-135

SUSHRUT ARVIND DHARMADHIKARI Vs. INDER SINGH

Decided On July 21, 2022
Sushrut Arvind Dharmadhikari Appellant
V/S
INDER SINGH Respondents

JUDGEMENT

(1.) With the consent of the parties, this petition is heard finally.

(2.) The instant writ petition has been filed under Article 226 of the Constitution of India seeking direction to the respondents to pay him the compensation for his illegal detention for almost four years in jail.

(3.) The brief facts leading to filing of this case are that the petitioner is a poor villager, resident of Village Pathari, Police Station Bhichuva, District Chhindwara. The FIR was registered against the petitioner for the offence under Sec. 302 of the IPC. Vide judgment dtd. 14/3/2005 passed in Sessions Trial No.176/2004, the petitioner was sentenced to Rigorous Imprisonment for life and fine of Rs.1000.00 in default of fine further Rigorous Imprisonment for one month. Being aggrieved by the conviction and sentence dtd. 14/3/2005 the petitioner preferred a Criminal Appeal which was registered as Cr.A. No.845/2005. Vide judgment dtd. 25/9/2006 Court modified the conviction and sentence of the petitioner as mentioned in para-7 of the order as under:-