Allahabad High Court
Ram Newal vs State Of U.P. on 2 April, 2010
Author: S.N.H. Zaidi
Bench: S.N.H. Zaidi
Court No. - 18 Case :- CRIMINAL APPEAL No. - 902 of 2010 Petitioner :- Ram Newal Respondent :- State Of U.P. Petitioner Counsel :- Arun Kumar Pandey,I.M. Pandey Respondent Counsel :- Govt. Advocate Hon'ble S.N.H. Zaidi,J.
Heard.
Admit.
Notice has been received by the learned A.G.A. on behalf of the State. Record of the lower court be called for.
The appellant has been convicted and sentenced to simple imprisonment for six months under section 147 I.P.C. and fine of Rs.500/- under section 323/149 I.P.C.
It has been pointed out that the appellant is on interim bail. Considering the above circumstance and nature of the case, the appellant is admitted to bail during the pendency of the appeal. Let appellant Ram Newal convicted and sentenced on 21.10.2009 in S.T.No.33 of 2002 by the Additional Session Judge F.T.C-2, Faizabad be enlarged on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned. Realization of fine shall remain stayed, provided half of the amount of fine deposited within a period of fifteen days from today Order Date :- 2.4.2010 ank