- (1.) Heard the learned Counsel for the applicants and the learned Additional Government Advocate on the question of bail in pending appeal under Sec. Cr.P.C.
(2.) This is an application under Sec. Cr.P.C. moved by the applicants, Rajjan alias Nrendra Bahadur and Nanhey alias Surendra Bahadur who have been convicted in Criminal Case No. 98 of 1993 after having been charged under Ss. / and IPC and under Ss. and SC.ST Act, P.S. Lalganj, district Pratapgarh vide judgment 24.5.2010 passed by Addl. Sessions Judge F.T.C, Pratapgarh under Sec. (Part -1) and 506 IPC for a maximum sentence of life imprisonment with fine stipulation thereof.
(3.) We have gone through the contents of judgment of the lower court, the statement of the complainant who is the son of the deceased and has been examined as P.W. 2 and the post mortem report.;