- (1.) HEARD Shri Nagendra Mohan, Shri R.N. Gupta and Shri Manoj Kumar Mishra for the appellants, Shri Dinesh Upadhyay learned Counsel for the complainant as well as learned Additional Government Advocate for the State.
(2.) SINCE all these appeals arise out of one and the same judgment, as such, the same are being taken up together for the purpose of consideration of bail in pending appeal. These appeals have been preferred against Judgment and order dated 06.07.2007 passed by Additional District and Sessions Judge (FTC -5) Faizabad in Sessions Trial No. 176 of 2002 (arising out of Case Crime No. 196 of 2002, under Section , / IPC, police station Gosaiganj, district Faizabad) whereby the appellants, namely, Ram Dular Verma, Subhash Verma, Ram Sajeevan, Jia Lal and Jias Kumar have been convicted under Sections / & IPC and sentenced for maximum term of life imprisonment with fine stipulation.
(3.) WE have gone through the judgment of the court below as well as lower court record.;