SHAHABUDDEEN ALIAS SHAZAD 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 appellants and learned A.G.A. on the prayer for bail. The appellants have been convicted and sentenced in Sessions Trial No.228 of 2008 as under-- 1.Under Section 307/34 I.P.C.--Five years' R.I. with a fine of Rs.1500/- each.

(2.) UNDER Section 325/34 I.P.C. -Three years' R.I. with a fine of Rs.1000/- each.