KANHAIYA LAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This revision is filed against the judgment and order dated 7-2-1989 passed by VII Addl. District and Sessions Judge, Kanpur Dehat in Criminal Appeals Nos. 58 of 1988 and 60, of 1988 and judgment and order dated 24-11-88 passed by IInd Addl. Munsif Magistrate, Kanpur Dehat in Criminal Case No. 884 of 1988.

(2.) The trial Court by its judgment dated 24-11-1988 found one of the applicants, Vijai Kumar and Pradeep Kumar guilty under Ss.338 and 304-A,I.P.C. They were fined only to pay Rs. 1000.00 each and in default of payment of fine to undergo six months rigorous imprisonment.

(3.) The applicant, Kanhaiya Lal was convicted under S. 30 of the Arms Act and was sentenced to pay a fine of Rs.1000.00 and in default of payment of fine to undergo six months rigorous imprisonment.