- (1.) Crl. Misc. Application No. 39194 (B) of 2010.
(2.) HEARD learned Counsel for the applicants/appellants and the learned Additional Government Advocate on this application moved under Section Cr.P.C. for bail in pending appeal. The instant criminal appeal has been preferred by appellants Mahaveer and Rohit against judgment and order dated 31.03.2010 passed by the learned Additional District and Sessions Judge/F.T.C. 2, Hardoi in Sessions Trial No. 681 of 1995 whereby they have been convicted under Sections / and / IPC and have been sentenced for maximum term of life imprisonment with fine stipulation.
(3.) WE have gone through the judgment and record of lower court, including FIR, statement of two injured witnesses, namely, Smt. Guddi (PW -2) and Parmeshwar (PW -3).;