ANOKHEY LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Present criminal revision is directed against judgement and order dated 01.03.2001 passed by Additional Sessions Judge IVth, Bareilly in Criminal Appeal No. 183 of 1998 (Anokhey Lal and another Vs. State of U.P.), confirming judgement and order dated 8.12.1998 passed by Additional Chief Judicial Magistrate VIIth Bareilly, in Criminal Case No. 709 of 1998 (State Vs. Anokhey Lal and another), whereby accused-revisionists have been convicted under Sections 323/34 and consequently sentenced to six months rigours imprisonment along with fine of Rs. 500/- and further under Section 325/34 I.P.C. and therefore sentenced to two years' rigours imprisonment along with fine of Rs. 1,500/- each. In case of default in payment of fine, accused-revisionists are to further undergo imprisonment for one month and three months respectively. Both the sentences are to run concurrently.

(2.) I have heard Dr. Arun Srivastava, learned counsel for revisionists and learned A.G.A. for State.

(3.) Instant criminal revision came up for admission on 20.3.2001 and this Court passed following interim order:-