Alok K.Singh, J. - (1.) HEARD. Admit. Call for the lower court record. List the appeal for hearing on its turn when the record is received. HEARD learned counsel for the appellants and learned A.G.A. on the prayer for bail. The appellants have been convicted and sentenced in Sessions Trial No.177 of 2003 as under-- 1.Under Section 147 I.P.C.--Six months' R.I.
(2.) UNDER Section 148 I.P.C.--Six months' R.I. Under Section 323/149 I.P.C.-Six months' R.I. Under Section 324/149 I.P.C.--One year's R.I.
(3.) UNDER Section 325/149 I.P.C.--Two years' R.I. with a fine of Rs.1000/- each. Under Section 504 I.P.C.--Three months' R.I.;