MOHD. IDRIS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pramod Kumar, Advocate holding brief of Sri Sarvesh, learned counsel for the appellants, learned A.G.A. for the State and perused the record.

(2.) This appeal has been preferred against the judgment and order dtd. 21/7/1984 passed by VIII Additional Sessions Judge, Kanpur convicting and sentencing the appellants to 6 months R.I. under Sec. 148 of Indian Penal Code and 1 year R.I. and a fine of Rs.250.00 for the offence under Sec. 325/149 of Indian Penal Code and one year R.I. under Sec. 452 IPC and three months' R.I. in default of payment of fine.

(3.) Today, the present Criminal Appeal is listed under the category of oldest pending cases in this High Court for priority basis.