AJAY SINGH 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.694 of 1996 as under-- 1.Under Section 147 I.P.C.--Two years' R.I. to appellant no.2 Brijendra Singh only.

(2.) UNDER Section 148 I.P.C.--Two years' R.I. to appellant no.1 Ajay Singh only.