VIJAY BAHADUR PATEL Vs. STATE OF U.P

JUDGEMENT

(1.) List of cases has been revised and the case is being taken up in the revised call for hearing.

(2.) Heard Shri Girish Chandra Sinha, learned counsel for the appellants and Shri Bishwa Nath Nishad, learned A.G.A for the State.

(3.) The present appeal under Sec. 374 (2) of the Criminal Procedure Code has been preferred against the judgment and order dtd. 10/2/2005 passed by the court of Additional Sessions Judge/IV-F.T.C., Pratapgarh in Sessions Trial No. 263/2004: State of U.P. Vs. Vijay Bahadur Patel and others, whereby the appellants were convicted and sentenced for one year rigorous imprisonment with fine of Rs.300.00 under Sec. 324/34 I.P.C., for eight months rigorous imprisonment and fine of Rs.200.00 under Sec. 323/34 I.P.C. with default stipulations and acquitted them for the offence under Sec. 307/34 I.P.C.