- (1.) THESE three Criminal Appeals have been preferred by Appellants Shaukat Ali, Aslam, Wakeel, Riyasat, Jamil, Khalil, Habib, Afsar, Irfan, Ansar, Mahmood and Imran after having been convicted in Session Trial No. 12 of 2009, under Sections 147, 148, 323/149, 324/149, 506(2) and 302/149 I.P.C. and sentenced for maximum term of life imprisonment with fine stipulation thereof vide judgment and order dated 19.03.2010 passed by learned Additional Sessions Judge/F.T.C., Court No. 9, Pratapgarh.
(2.) SINCE all these appeals arise out one and the same judgment as such, the applications with respect to granting of bail during the pendency of appeal, are being taken up together.
(3.) WE have heard Sri Sageer Ahmad assisted by Sri Mukul Rakesh and Sri Rishad Murtaza, learned Counsel for Appellants as well as learned Additional Government Advocate. We have also gone through the judgment of court below as well as lower court record including post -mortem report of Mukhtar Ahmad, injury report of Inkalab (P.W. -1) and statements of other witnesses including statement of eye witness Shamshad (P.W. -2).;