- (1.) Heard Sri Bhola Singh Patel and Sri Praveen Kumar Verma, learned counsel for the appellants, Sri Balkeshwar Srivastava, learned AGA for the State and perused the record.
(2.) The instant jail appeal has been preferred by the appellants Ramanand Verma and Hansraj Verma against the judgment and order of conviction dated 10.01.2011 passed by the Special Judge, SC/ST Act, Barabanki, in Sessions Trial No.96 of 2010, arising out of Case Crime No.177 of 2009, under Sections 323/34, 504, 506 IPC and 3(1)(X) SC/ST Act, Police Station Kothi, District Barabanki whereby the appellants have been sentenced to six months' simple imprisonment under Section 323/34 IPC, six months' simple imprisonment under Sections 504 IPC, six months' simple imprisonment under Sections 506 IPC and six months' simple imprisonment under Section 3(1)(X) SC/ST Act. Each of the above sentences of imprisonment are coupled with a fine of Rs. 500/-, in case of default, the concerned convict will have to suffer additional imprisonment for three months. All the sentences shall run concurrently.
(3.) The factual matrix of the case, as unfolded by the prosecution appears to be; that the first informant Awadhrani wife of Ram Kewal, resident of Naseerpur, Police Station Kothi, District Barabanki, lodged a written report at Police Station Kothi on 27.3.2009 against the appellants regarding some incident alleged to have taken place on 3.3.2009 to the effect that the first informant is "Dhobi" by caste and she used to tie cattle having driven pegs/stakes and manger in front of her house for a long time.;