RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) Heard Sri Surendra Nath Yadav, learned counsel for the appellants and Sri Sunil Kumar Tripathi, learned A.G.A. for the State.

(2.) This criminal appeal has been filed against the judgement and order dtd. 14/3/1990 passed by Ist Additional Sessions Judge, Bulandshahr, in Sessions Trial No. 368 of 1988, State Vs. Raj Kumar and another arising out of Case Crime No. 19 of 1983, under Ss. 323 & 307 I.P.C., Police Station- Jahangirpur, DistrictBulandshahr.

(3.) By the impugned order, the trial court has convicted the appellants, Raj Kumar and Bhoora alias Omi u/s 324/34 and 323/34 I.P.C. with a fine of Rs.2,000.00 and Rs.1,000.00 each respectively with default clause. They are further sentenced to imprisonment till the rising of the court under the said count.