BHOLA Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard learned Counsel for the parties.

(3.) The present Criminal Appeal under Sec. 374(2) of the Cr.P.C. has been filed against the judgment and order dtd. 4/11/2008 passed by Special Judge SC/ST Act, Court No.6 Barabanki convicting and sentencing the appellant under Sec. 323/34 I.P.C. till the day of court and Rs.1000.00 fine, and in default of payment of fine six months additional imprisonment will be imposed on the appellant.