RAKESH 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 21.4.2011, passed by Additional District and Sessions Judge(T), Court No. 4, Ghaziabad, in Session Trial No. 1844 of 2005, State v. Rakesh and Ors., arising out of case crime No. 755 -A of 2004, under Sections 323/34, 308/34 IPC, P.S. Loni, District Ghaziabad, convicting and sentencing the each Appellants for four years imprisonment under Section 308/34 IPC and for six months imprisonment under Section 323/34.