Pooran And Others vs State Of U.P.
2012 Latest Caselaw 5564 ALL

Citation : 2012 Latest Caselaw 5564 ALL
Judgement Date : 8 November, 2012

Allahabad High Court

Pooran And Others vs State Of U.P. on 8 November, 2012

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4457 of 2012
 

 
Petitioner :- Pooran And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shiv Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

This appeal has been filed under section 374 (2) Cr.PC. by three appellants/applicants Pooran, Gokul and Kammu. They have been convicted by the Additional Sessions Judge, Jhansi in S.T. No. 220 of 2007 under section 323 to undergo six months rigorous imprisonment and fine of Rs.500/- each.

Admit .

Summon the lower court record.

The appellants were on bail during the trial and are also on interim bail.

Having heard learned counsel for the respective parties and after perusal of the record I am of the view that the appellants who have no criminal history are entitled for bail. It was also a case of cross case . Moreover, they have been convicted under section 308 IPC. From the perusal of the judgment it appears that the nature of the injury is simple and it was a property dispute.

In the facts and circumstances of the case, let the appellants Pooran, Gokul and Kammu who have been convicted in S.T. No. 220 of 2007 and under aforesaid section be enlarged on bail on their executing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.

As regards fine is concerned, appellants will deposit the entire amount imposed on them within three months from the date of obtaining a certified copy of this order.

Order Date :- 8.11.2012

ssm