PRAHLAD 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.101 of 2007 as under-- 1.Under Section 307 I.P.C. --Five years' R.I. with a fine of Rs.1500/-.

(2.) UNDER Section 324 I.P.C.--One year's R.I.