JAMUNA 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 appellants and learned A.G.A. on the prayer for bail. The appellants have been convicted and sentenced in Sessions Trial No.327 of 1992 as under-- 1.Under Section 304/34 I.P.C. - Five years' R.I.

(2.) UNDER Section 308/34 I.P.C.--One year's R.I.