- (1.) The instant appeal, is directed against the judgment and orders dated 21st January, 2010 passed by Smt.Sangeeta Srivastava, Additional Sessions Judge/Fast Track Court No.2, Gorakhpur, in Sessions Trial No.66 of 2005 (State Vs. Buddhu Prajapati and three others) whereby the appellants were convicted under section 308/34 IPC and released on probation of one year. By the impugned judgment their compromise with the first informant and injured under sections 323/34, 325/34, 504 IPC was accepted and they were acquitted under section 506 IPC.
(2.) Heard Mohd. Soeb Khan, Advocate, appearing for the appellants and Sri Abdul Majid, learned AGA appearing for the State-respondent and perused the record.
(3.) Learned counsel for the appellants very briefly has submitted that conviction order dated 21st January, 2010 is illegal, against evidence on record and based on conjectures and surmises, it deserves to be set aside.;