DAMMO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R. B. Saxena, learned counsel for the appellants and Smt. Seema Shukla, learned A.G.A. for the State.

(2.) This criminal appeal is directed against the judgment and order dated 13.1.2009 passed by Additional Sessions Judge, Mathura, in Special Case No. 57 of 2002, Case Crime No. 206 of 2001, under Sections 147, 323, 149 IPC and 3(1)(10) SC/ST Act, Police Station Govardhan, District Mathura.

(3.) The appellants have been convicted and sentenced under Section 147 IPC to one year's rigours imprisonment, under Section 323/149 IPC for three months rigours imprisonment and for six months imprisonment and fine of Rs.500/- for offence under Section 3(1)(10) SC/ST Act with default clauses. All sentences have been drieced to run concurrently.