- (1.) Criminal Misc. Application No. 71256 (B) of 2010.
(2.) HEARD learned Counsel for the appellants and the learned Additional Government Advocate on the prayer for bail in pending appeal. This criminal appeal has been preferred by the appellants Mahesh and Hansraj against judgment and order dated 23.10.2009 passed by the Additional Sessions Judge, Court No. 10, Barabanki in Sessions Trial No. 287 of 2008 whereby the appellants have been convicted under Sections / 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 and statement of prosecution witnesses.;