RADHEY SHYAM 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. 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 Nos. 215 of 2007 and 38 of 2006 as under-- 1.Under Section 147 I.P.C.--Six months' S.I. each.

(2.) UNDER Section 323/149 I.P.C.--Six months' S.I. each.