ROSHAN SINGH 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.135 of 2000 as under-- 1.Under Section 352 I.P.C.--One month's R.I.

(2.) UNDER Section 323/34 I.P.C.--Six months' R.I.