SURAJPAL 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 13.4.2011, passed by Additional Sessions Judge, Court No. 5, Budaun in Session Trial No. 580 of 2007 State v. Surajpal and Ors., arising out of Case Crime No. 941 of 2005, under Sections 325/34, 323/34 IPC, P.S. Gunnaur, District Budaun, convicting and sentencing the Appellants, under Section 325/34 IPC for one year rigorous imprisonment with a fine of Rs. 1,000/ - each, and under Section 323/34 IPC for six months imprisonment with a fine of Rs. 500/ - each, with default stipulation.