- (1.) HEARD learned counsel for the appellants and learned Additional Government Advocate.
(2.) BOTH the appeals filed by the appellants arise out of one and the same judgment, as such, they are being taken up together for the purpose of consideration of bail. These appeals have been preferred by appellants, namely, Ramesh Yadav and Ram Bahadur against judgement and order dated 01.02.2011 passed by learned Special Judge, SC/ST Act, Barabanki in Session Trial No. 35 of 2005 whereby they have been convicted under Sections 307/34, 504 IPC read with Section 3 (2) (V) SC/ST Act and sentenced for a maximum term of life imprisonment with fine stipulation.
(3.) WE have gone through the judgment as well as record of the court below including injury report of Naumi Lal.;