SALEEM AHMAD 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 appellant against the Judgment and Order dtd. 11/12/2013 passed by learned Additional Sessions Judge, Court No.7, Sitapur in Sessions Trial No.161 of 2008, arising out Case Crime No.107 of 2001, lodged at Police Station-Laharpur, District-Sitapur, whereby the appellant has been convicted under Ss. 147, 148, 323/149 and 325/149 and sentenced under Sec. 147 I.P.C. for two years simple imprisonment and fine of Rs.1,000.00 and in default of payment of fine, two months additional simple imprisonment, under Sec. 148 I.P.C. for three years simple imprisonment and fine of Rs.1,000.00 and in default of payment of fine, two and a half months simple imprisonment, under Sec. 323/149, one years simple imprisonment and fine of Rs.500.00 and in default of payment of fine, fifteen days' simple imprisonment and under Sec. 325/149 I.P.C. for three years simple imprisonment and fine of Rs.2,000.00 and in default of payment of fine, three months simple imprisonment.