Allahabad High Court
Imran And Anr. vs State Of U.P. on 1 August, 2019
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 64
Case :- CRIMINAL REVISION No. - 2892 of 2019
Revisionist :- Imran And Anr.
Opposite Party :- State Of U.P.
Counsel for Revisionist :- Madan Singh
Counsel for Opposite Party :- G.A.
Hon'ble Karuna Nand Bajpayee,J.
This criminal revision has been filed by the revisionists against the judgment and order dated 04.07.2019 passed by Additional Session Judge Court No.9, Moradabad in Criminal Appeal No.45 of 2017 (Imran and another Vs. State) whereby the appeal preferred on behalf of revisionists has been dismissed and the order dated 18.3.2017 passed by the Additional Chief Judicial Magistrate No.2, Moradabad in Case No.5677 of 2015 arising out of Case Crime No.152 of 2008, u/s 323, 324, 504, 506 I.P.C., P.S.- Munda Pandey, Moradabad, has been affirmed whereby the revisionists have been convicted under section 323 I.P.C. and sentenced to undergo six months imprisonment with fine of Rs.100/- in default of fine seven days additional imprisonment, under section 324 I.P.C. and sentenced to undergo two years and six months imprisonment with fine of Rs.200/- in default of fine 15 days additional imprisonment, under section 504 I.P.C. and sentenced to undergo one month imprisonment with fine of Rs.50/- in default of fine three days additional imprisonment as well as under section 506 I.P.C. and sentenced to undergo three months imprisonment with fine of Rs.50/- in default of fine three days additional imprisonment.
Heard learned counsel for the revisionists, who has pressed forth the revision only on the ground of severity of sentence, and learned A.G.A. for the State.
Perused the record.
Admit only to hear on the point of sentence.
Summon the lower court record.
Notice on behalf of State has been accepted by learned A.G.A.
Learned A.G.A. may file counter affidavit within three weeks. Rejoinder affidavit may be filed within two weeks thereafter.
List this matter immediately after expiry of the aforesaid period along with lower court record before the appropriate bench.
In the peculiar facts and circumstances of the case, let the revisionists Imran and Najakat convicted and sentenced in Case No.5677 of 2015 (Imran and another vs. State) arising out of Case Crime No.152 of 2008, u/s 323, 324, 504, 506 I.P.C., P.S.- Munda Pandey, District- Moradabad, be released on bail on his furnishing a personal bond and two solvent sureties each of his family members and/or relatives to the satisfaction of the court concerned.
As soon as personal and surety bonds are furnished, photostat copies of the same are directed to be transmitted to this Court forthwith by the concerned court below to be kept on record.
Order Date :- 1.8.2019
shiv
