Raj Mani Chauhan, J. - (1.) HEARD learned Counsel for the appellants, learned A.G.A. on the prayer for bail of the accused appellants and perused the trial court's record.
(2.) BOTH the applications have been moved by the appellants Ramu, Nanku, Ganesh Prasad and Sonu for bail in pending criminal appeals against the same judgment and order dated 18.05.2010 passed by learned Additional Sessions Judge, Court No. 6, Gonda. Therefore, the prayer for bail of the accused appellants in both the criminal appeals are being disposed of by the common order. The accused appellants were jointly tried by the learned Additional Sessions Judge, Court No. 6, Gonda in Sessions Trial No. 342 of 2006 Crime No. 146 of 2006: State v. Ramu and Ors. under Sections 147, 304/49 I.P.C., Police Station Kotwali Colonelganj, District Gonda whereby learned Additional Sessions Judge held the accused appellants guilty under Sections 304 read with Section 34 I.P.C., consequently he has convicted and sentenced each of the accused to undergo rigorous imprisonment for seven years and to pay fine of Rs. 5000/ - with default stipulation under the aforesaid section.
(3.) THE Criminal Appeal No. 1727 of 2010 is admitted.;