GEADAN LAL Vs. STATE

JUDGEMENT

(1.) Heard Sri Ratan Singh, learned A.G.A. for the State and perused the entire records. None has appeared for the appellants.

(2.) This appeal has been preferred against the judgment and order dtd. 13/1/1988 passed by III Additional Sessions Judge, Moradabad in Sessions Trial No. 82 of 1987 convicting and sentencing the appellant Gendan Lal to undergo 1 year R.I. under Sec. 324 IPC and appellant Ballu to undergo 1 year R.I. under Sec. 324 read with Sec. 34 IPC.

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