Alok K. Singh, J. - (1.) HEARD. Admit. Call for the lower court record. List for hearing on its turn after 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.637 of 1997 as under-- 1.Under Section 147 I.P.C. - One year's imprisonment with a fine of Rs.200/- each.
(2.) UNDER Section 452/149 I.P.C.--One year's imprisonment with a fine of Rs.200/- each. Under Section 323/149 I.P.C.--One year's imprisonment with a fine of Rs.200/- each. Under Section 504 I.P.C.-One year's imprisonment with a fine of Rs.200/- each.
(3.) UNDER Section 506 I.P.C.--One year's imprisonment with a fine of Rs.200/- each. Under Section 325/149 I.P.C.--Three years' imprisonment with a fine of Rs.200/ each.;