RAM SARAN 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.263 of 2003 as under-- 1.Under Section 147 I.P.C. -Six months' R.I.

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