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

JUDGEMENT

(1.) THE learned Counsel for the Appellants has filed supplementary affidavit, which is taken on record, stating therein that the Appellant Suneel Kumar wasn't present at the time of pronouncement of the judgment in the Session Trial No. 666 of 2008 and later on he surrendered on 25.3.2011 and was taken into custody, since then he is in jail. Heard learned Counsel for the Appellants and the learned AGA.

(2.) ADMIT .

(3.) A prayer for bail has been made in this criminal appeal, which has been filed against a judgment and order dated 23.3.2011, passed by Additional Sessions Judge/Fast Track Court No. 1, Mathura, in Session Trial No. 666 of 2008, State of U.P. v. Shyamu and Ors., arising out of case crime No. 802 of 2007, under Sections 323/34, 336/34, 325/34, 308/34 IPC, P.S. Vrindavan, District Mathura, convicting and sentencing the Appellants to undergo for six months imprisonment under Section 323/34, two months imprisonment under Section 336/34, two years imprisonment under Section 325/34 and four years imprisonment under Section 308/34.