MOTI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar, holding brief of Sri Ravindra Singh, learned counsel for the appellants, Mr. Ratan Singh, learned A.G.A.-I for the State and perused the record.

(2.) This appeal under Sec. 374(2) Cr.P.C. has been preferred against the judgment and order dtd. 27/3/1985 passed by 9th Additional Sessions Judge, Mainpuri in Sessions Trial No. 424 of 1983 convicting the appellants under Sec. 324/34 IPC and sentencing them to 1 year R.I.

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