Raj Mani Chauhan, J. - (1.) HEARD learned Counsel for appellants on the point of admission and perused the impugned judgment and order.
(2.) THE appellants -Awadhraj Singh and Beerendra Bahadur Singh have filed this Criminal Appeal against the judgment and order dated 30.7.2010 passed by the learned Additional Sessions Judge/F.T.C. -IIIrd, Raebareli in Sessions Trial No. 482 of 2001 (Crime No. 155 of 1998, under Sections 323/34, 504, 506 IPC and 3(i)(x) SC/ST Act, P.S. Harchandpur, District Raebareli); State v. Awadhraj Singh and Ors. whereby the learned Additional Sessions Judge has held the accused -appellants guilty under Section 323, 504, 506 IPC and 3(i)(x) of SC/ST Act and sentenced him to undergo different terms of simple imprisonment and to pay fine along with default stipulation thereof. The maximum sentence awarded by the Trial Court is six months under Section 3(i)(x) of SC/ST Act with default stipulation. The appeal involves the arguable point of law.
(3.) ADMIT .;