DINESH KUMAR 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 Shri Kaushal Kishore Tewari, learned counsel for the appellants and Shri Hari Shanker Bajpai, learned A.G.A for the State.

(3.) The present appeal under Sec. 374 (2) of the Criminal Procedure Code has been preferred against the judgment and order dtd. 3/2/2004 passed by the court of Additional Sessions Judge/ Fast Track Court (III) Lakhimpur Kheri in S.T. No. 649 of 2000: State Vs. Dinesh Kumar and others, whereby the appellants were convicted and sentenced under Sec. 323 and 504 I.P.C. for six months rigorous imprisonment.