RAM SANEHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri M.P.Yadav, learned counsel for the appellants and Sri Ashok Kumar Srivastava, learned A.G.A. for the State and perused the material available on record.

(2.) This is an appeal under Sec. 449 Cr.P.C. against the judgment and order dtd. 5/6/2003 passed by Additional Session Judge, District Barabanki (FTC Court No.29) in Criminal Misc. Case No. 5/2023:State Vs. Ram Sanehi and another sentencing the appellants under Sec. 446 Cr.P.C. to pay Rs.15,000.00 each with default stipulation by means of which the surety bonds of the appellants have been forfeited.

(3.) Learned counsel for the appellants submits that in complaince the order dtd. 21/8/2023, the appellants have already filed the Supplementary affidavit dtd. 5/1/2024, which is available on record.