SUKLU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record of the court below is received. Heard on I.A.No.8784/2023, which is an application for condonation of delay in filing the appeal. As per office note, there is delay of 65 days. For the reasons stated in the application, the same is allowed. Delay is condoned. I.A.No.8784/2023 is allowed.

(2.) Also heard on admission. The appeal is admitted for hearing. With consent of learned counsel for the parties, the matter is heard finally.

(3.) This criminal appeal under Sec. 374(2) of Cr.P.C. has been filed by the appellant being crestfallen by the judgment of conviction dtd. 10/8/2022 passed by the Second Additional Sessions Judge, Betul in S.T.No.400223/2014 whereby appellant-Suklu has been convicted for offence under Sec. 307 of the Indian Penal Code and sentenced to undergo R.I. for 05 years and fine of Rs.1000.00 with default stipulations.