RAM PRATAP 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.415 of 1997 as under-- 1.Under Section 147 I.P.C.--Two years' R.I.

(2.) UNDER Section 323/149 I.P.C.-One year's R.I.