BABU LAL 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. 23/7/2008 passed by learned Additional Special Sessions Judge/S.C. and S.T. Act/F.T.C.-4, Court No.13, Sultanpur, in Special Sessions Trial No.9/2007 "State vs. Jagesar Verma and Others", arising out of Case Crime No./Court Case No.5/2005, relating to Police Station-Sangrampur, District-Sultanpur, by which the appellants have been convicted under Sec. 323/34 with a fine of Rs.300.00 and in default of payment of fine two months imprisonment.