AMAR NATH 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. 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.881 of 2004 as under-- 1.Under Section 323/34 I.P.C.--Six months' R.I. with a fine of Rs.100/- each.

(2.) UNDER Section 504 I.P.C.--One year's R.I. with a fine of Rs.200/- each.