RAM SANEHI 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.1150 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.206 of 2007 as under-- 1.Under Section 307/34 I.P.C.--Seven years' R.I. with a fine of Rs.2000/- each.

(2.) UNDER Section 323/34 I.P.C.-One year's R.I.