RAM RAJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD. Admit. Call for the lower court record. List the appeal for hearing on its turn when the record is received along with Criminal Appeal No.1140 of 2009. 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.498 of 2008 as under-- 1.Under Section 323 I.P.C.--A fine of Rs.500/- each.

(2.) UNDER Section 325 I.P.C.--Two years' R.I. with a fine of Rs.500/- each.