- (1.) Heard learned counsel for the appellants and the learned A.G.A. for the State and perused the lower court's record.
(2.) These appeals have been filed against the same judgment and order and these are being considered and disposed of by this common order.
(3.) Prayer for bail has been made on behalf of the appellants Mani Kant, Pradeep Sharma, Hairey Mathins, Pintoo Saini and Anurag Sharma who have been convicted by learned Addl. Sessions Judge/Fast Tract Court No.1, J.P. Nagar iand convicted u/s 489(A) I.P.C. and sentenced to under go life imprisonment and fine of Rs.20,000/- with default stipulation. They have further been convicted u/s 489 (C) IPC to undergo R.I. for seven years with a fine of Rs.7000/- each with default stipulation. The appellants have also been convicted u/s 489(D) IPC and sentenced to undergo life improsonment with a fine of Rs.20,000/- each with default stipulation. They have also been convicted u/s 489(E) IPC and sentenced to fine of Rs.100/- each with default stipulation.;