TARA AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned Counsel for the Appellants and learned A.G.A. for the State.

(2.) ADMIT .

(3.) A prayer for bail has been made in this criminal appeal, which has been filed against a judgment and order dated 27.4.2011, passed by Additional Sessions Judge, Court No. 2, Azamgarh, in Session Trial No. 03 of 2007, State v. Tara and Ors. arising out of case crime No. 67 of 2004, under Sections 323/34, 304(ii)/34 IPC, P.S. Mubarakpur, District Azamgarh, convicting and sentencing the Appellants under Section 323/34 IPC for six months rigorous imprisonment and under Section 304(ii)/34 IPC for eight years rigorous imprisonment with a fine of Rs. 4,000/ - each, with default stipulation.