CHHOTAKKEY 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.686 of 1999 as under-- 1.Under Section 147 I.P.C. - One year's R.I. with a fine of Rs.200/- each.

(2.) UNDER Section 323/149 I.P.C.--One year's R.I. with a fine of Rs.200/- each.