HARI NARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Today the matter is fixed for appearance of the accused, however, he is not present before the Court. The appeal is of the year 2005. Learned counsel for the appellant submits that the accused was in jail for more than 12 years, hence, the matter be heard finally.

(2.) With the consent of learned counsel for the parties, the matter is heard finally.

(3.) This appeal is against the judgment dated 07.12.2004 passed in Sessions Trial No.80/2004 by the Court of Sessions Judge, Bhopal. The trial Court held the appellant guilty for commission of offence punishable under Section 302 of Indian Penal Code and sentenced him to undergo rigorous imprisonment for life alongwith fine of Rs.5000/-, with default stipulation to undergo simple imprisonment for one year.