NANKAU Vs. STATE OF U. P.

JUDGEMENT

(1.) List of cases has been revised and the case is being taken up in the revised call for hearing.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The instant Criminal Appeal under Sec. 374(2) Cr.P.C. has been moved on behalf of the appellants against the order dtd. 26/3/2010 passed by learned Additional Sessions Judge / Fast Track Court, Room No.VI, Lucknow in Sessions Trial No.1216 of 1999, Crime No.77/1998, Police Station Thakurganj, District Lucknow (State Vs. Nankau & Another), convicting and sentencing the appellants for rigorous imprisonment of six months under Sec. 323 I.P.C., one year rigorous imprisonment under Sec. 504 I.P.C., two years rigorous imprisonment under Sec. 506(2) I.P.C. and two years rigorous imprisonment alongwith fine of Rs.500.00 (in default three months rigorous imprisonment) under Sec. 3(1)(X) S.C./S.T. Act.