SARPANCH 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 No.427 of 2008 as under-- 1.Under Section 452 I.P.C.--Three years' imprisonment with a fine of Rs.1000/- each.

(2.) UNDER Section 354 I.P.C.--One year's imprisonment.