BANTI ALIAS RAJIV Vs. STATE OF U P

JUDGEMENT

(1.) This revision has been preferrred against the judgment dated 12/07/2002 passed by IInd Additional Sessions Judge, Fast Track Court, Harda in Criminal Appeal no. 51/2000 convicting the applicant no.1 Banti @ Rajiv under section 325, 452, 427 IPC and sentenced to one year R.I and fine of Rs.1000/- on each count.

(2.) Conviction of remaining applicant is under section 452, 324/34 and sentenced to one year R.I and fine of Rs.500/- on each count and convicted both of them under section 323 IPC and sentenced to 1 year R.I.

(3.) Vide impugned order, appellate court has confirmed the order of the trial court regarding conviction and sentence passed by the JMFC, Harda in Criminal case no. 424/1995 on 10/03/2009.