STATE OF U.P. Vs. SOVARAN AND ANOTHER

JUDGEMENT

(1.) This criminal revision has been filed against the judgment and order dated 03.06.2002 passed by Additional Sessions Judge/Fast Track Court No.3, Lakhimpur Kheri, in Sessions Trial No.645 of 2000 whereby and whereunder accused persons/opposite parties namely Sovaran and Vinod were found guilty for the offence under Section 324 / 34 IPC and were given the benefit of doubt of probation of first offender and were released on filing a personal bond of Rs.4,000/- each for maintaining peace and good behaviour for a period of six months.