PREM SINGH 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 along with Criminal Appeal No.1217 of 2009. 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.965 of 2001 as under-- 1.Under Section 307/34 I.P.C. --Seven years' R.I. with a fine of Rs.1000/-.

(2.) UNDER Section 323 I.P.C.--Six months' R.I. with a fine of Rs.500/-.