HANUMAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellant has submitted that in view of the facts of the case and the evidence on record, the case is covered by the judgment of Apex Court passed in the case of Kalu Ram vs. State of Rajasthan, 2000 AIR(SC) 3630, and the appeal be heard finally.

(2.) The appellant is in jail for the last seven years. In view of the judgment of the Apex Court, with the consent of parties, the appeal is heard finally an disposed of finally.

(3.) The appellant has filed this appeal against the judgment dated 08.12.2011 passed in Sessions Trial No.201/2010. The appellant has been convicted for commission of offence punishable under Section 302 of Indian Penal Code and sentenced life imprisonment alongwith fine of Rs. 1000/- with default stipulation RI one year.