- (1.) Appellants Shambhu Dayal, Drag Pal and Siya Ram (Appellants in Criminal Appeal No. 1526 of 2010) and and Appellant Mewa Ram have been convicted by Additional Sessions Judge/Fast Track Court No. 7, Hardoi in Sessions Trial No. 203 of 2006 under Ss. , / IPC and in Sessions Trial No. 204 of 2006 under Sec. of the Arms Act and have been sentenced to the maximum term of life imprisonment with fine.
(2.) Since both the appeals arise out of the same incident, as such, we propose to dispose of the applications under Sec. Code of Criminal Procedure for bail by this common order.
(3.) Heard Sri Salil Mohan, learned Counsel for the Appellants and learned Additional Government Advocate on the prayer for bail in pending appeal. We have also gone through the judgment of the learned trial Court, the prosecution evidence and the post mortem report of deceased Vishram Prasad.;