GANGA RAM 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.1084 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.229 of 2006 as under-- 1.Under Section 147 I.P.C. --One year's R.I.

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