- (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, Sri Ram and Ram Babu against judgement and order dated 31.08.2010 passed by Additional Sessions Judge, Court No. 5, Sitapur in Session Trial Nos. 222 of 2006 whereby they have been convicted under Section 302/34 IPC 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.;