RAM DULAREY 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.1545 of 1998 as under-- 1.Under Section 326/149 I.P.C. -Four years' R.I. with a fine of Rs.1000/-.

(2.) UNDER Section 307/149 I.P.C.--Four years' R.I. with a fine of Rs.1000/-.