RAM KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) No one has appeared on behalf of the appellants. Learned A.G.A. for the State is present.

(2.) This appeal has been preferred against the judgment and order dtd. 7/10/1983 passed by VI Additional Sessions Judge, Shahjahanpur in S.T. No. 743 of 1982, State Vs. Ram Kumar and others, convicting the appellants under Sec. 324 IPC directing that the appellant Nos. 3 and 4, namely, Ashok and Vinod be released on probation on their furnishing a personal bond for a sum of Rs.5,000.00 and two sureties of the like amount for keeping peace and be of good behaviour for a period of one year, in default to pay a fine of Rs.1,000.00 each and in default of payment of fine, to undergo six months S.I. while directing appellant Nos. 1 and 2, namely, Ram Kumar and Radhey Shyam to pay a fine of Rs.1,000.00 each and in default to undergo six months S.I.

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