- (1.) SINCE both the aforesaid appeals arise out of one incident, the bail applications filed in the aforesaid cross appeals are being consolidated and disposed of by a common order.
(2.) HEARD learned Counsel for the appellants and the learned A.G.A. and perused the judgment and order. In the appeal preferred by Sanjeev Dixit and others, two persons have been shown dead for which Sanjeev Dixit and others are facing prosecution. In the appeal of Shankar Singh and others one person is shown to have died in which Shankar Singh and others are being prosecuted. The occurrence has occurred on the same date at the house of Sanjeev Dixit. There are declaration of injuries on both sides. It cannot be determined as to which side was aggressor.
(3.) KEEPING in view the entire facts and circumstances of the case and submissions of the learned Counsel for the appellants and the learned AGA, the appellants Sanjeev Dixit, Arvind and Shesh Narain involved in the session trial No. 161/1997 arising out of case crime No. 354A of 1997, police station Kotwali Orai, district Jalaun and the appellants Shankar Singh, Malik alias Mangal Singh and Sheo Kumar involved in S.T. No. 160/1997 arising out of crime No. 354/1997, police station Kotwali Orai, district Jalaun are released on bail during the pendency of the appeal, on their each furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.;