Kadore And Another vs State Of U.P. And Another
2023 Latest Caselaw 8278 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL APPEAL No. - 2024 of 2023
 

 
Appellant :- Kadore And Another
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Ajay Sengar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for appellants and learned A.G.A. for State.

This criminal appeal has been preferred against the judgment and order dated 27.01.2023 passed by learned Special Judge, (SC/ST Act) Jalaun at Orai, in Sessions Trial No. 0130 of 2017 (State of U.P. Vs. Bal Krishna and Others), arising out of Case Crime No.274 of 2017, under Sections 323, 504, 506 I.P.C. and 3(1)(r) & 3(1)(r)(s) of SC/ST Act, P.S.- Konch, District- Jalaun at Orai by which the appellants were sentenced under section 323 I.P.C. for one year rigorous imprisonment along with fine of Rs.1,000/- and in default payment of fine additional one month rigorous imprisonment, under section 504 I.P.C. for two years rigorous imprisonment with fine of Rs.2,000/- and in default payment of fine additional two months rigorous imprisonment, under section 506 I.P.C. for two years rigorous imprisonment with fine of Rs.2,000/- and in default payment of fine additional two months rigorous imprisonment, under section 3(1)(r)(s) S.C./S.T. Act for three years rigorous imprisonment with fine of Rs.5,000/- and in default payment of fine additional six months rigorous imprisonment.

Learned counsel for appellants submitted that appellants were on bail during trial and had not misused the liberty. Appellants are also on interim bail till filing of this appeal.

Admit.

Issue notice to opposite party no. 2/informant under Section 15A(3)(5) of SC/ST Act through Chief Judicial Magistrate concerned.

Summon the lower court record (only photostat copy of exhibit papers and statements of witnesses).

List in the week commencing 24.04.2023 in additional cause list.

The sentence of the appellants is suspended subject to deposit entire amount imposed as fine within one week.

Till then, interim bail of appellants is extended.

Order Date :- 21.3.2023

Shiv