SHRIKANT MISHRA 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 Sessions Trial No.384 of 2008 as under-- 1.Under Section 308/34 I.P.C. - Three years' R.I. with a fine of Rs.2000/-.

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