STATE OF U.P. Vs. NAUNI RAM

JUDGEMENT

(1.) This appeal has been preferred by the State for enhancement of the sentence. Sri Nauni Ram alongwith others, respondents were tried for various offences, namely, 147, 148, 307 and 307 read with Sec. 149 I.P.C. Nauni Ram alone was convicted under Sec. 323, I.P.C. and sentenced to a fine of Rs. 500.00.

(2.) We have heard learned A.G.A. Sri Nauni Ram was convicted under Sec. 323 I.P.C. which is punishable with imprisonment which may extend to one year or with fine which may extend to 1000.00 or with both. The learned Addl. Sessions Judge has given reasons why a sentence of fine alone has been imposed on him. We do not find any infirmity in the order nor there any such circumstance was to enhance, the sentence passed against him. Moreover, the order is of the year 1978. 1e occurrence had taken place in Dec. 1976. The impugned order does not 11 for any interference. The appeal is dismissed. Appeal dismissed.