- (1.) HEARD Shri R.P. Mishra and Shri A. Rafique, learned Counsel appearing for the appellants, and the learned Additional Government Advocate on the prayer for bail of appellants in pending appeals.
(2.) SINCE all the above appeals arise out of one and the same Judgment & order and are connected with each other, prayer for bail is being considered by this common order. These Criminal Appeal Nos. 2320 of 2009, 2321 of 2009 and 2580 of 2009 have been preferred by appellants Munnu alias Munna, Babu Ram and Shamshad against the judgment and order dated 24.09.2009 passed by the Additional Session Judge, Court No. 2, Sitapur in Sessions Trial No. 202 of 2002 whereby they have been convicted under Sections / and IPC read with Section SC/ST and have been sentenced for maximum term of life imprisonment with fine stipulation.
(3.) WE have gone through the judgment as well as record of court below.;