AKHILESH SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shashi Prakash Rai, learned counsel for the appellants and learned A.G.A. for the State.

(2.) This criminal appeal has been instituted against the judgement and order dtd. 30/3/1996 passed by Sessions Judge, Siddharthnagar, in Sessions Trial No. 135 of 1991, State Vs. Ram Ashish and others, arising out of Case Crime No. 38 of 1985 u/s 147, 148, 323, 324, 307 I.P.C., P.S.- Uska Bazar, District- Siddharthnagar.

(3.) By the impugned judgement and order, the trial court has convicted the accused, namely, Ram Ashish, Ram Kishor, Akhilesh, Arvind, Ravindra, Satyadeo and Girjesh u/s 147, 148, 323, 324 r/w 149 I.P.C. and released on probation for two years on the condition of maintaining good conduct and peace in society on furnishing personal bonds of Rs.5,000.00 and two sureties in the like amount.