LALEY Vs. STATE OF U P

JUDGEMENT

(1.) HEARD. Admit. Call for the lower court record. List for hearing on its turn after the record is received. HEARD learned counsel for the appellant and learned A.G.A. on the prayer for bail. The appellant has been convicted and sentenced in S. T. No.1140 of 2004 as under-- 1.Under Section 323/34 I.P.C. - Six months imprisonment with a fine of Rs.500/-.

(2.) UNDER Section 504 I.P.C.--Three months' S.I. with a fine of Rs.200/-.