- (1.) (C.M. APPLICATION NO. 16554 OF 2011).
(2.) HEARD learned counsel for the appellants and the learned Additional Government Advocate on this application moved under Section 389 Cr.P.C. for bail in pending appeal. This criminal appeal has been preferred by two appellants -Tulsi Ram Kori and Udairaj against judgment and order dated 04.02.2011 passed by the learned Additional Sessions Judge/Special Judge, S.C./S.T. (P.A.) Act, F.T.C. No.1, Room No.10, Sultanpur in Sessions Trial No.7 of 1999, whereby they have been convicted under Sections 323/34, 324/34 & 307/34 IPC and have been sentenced for maximum term of Seven years' rigorous imprisonment with fine stipulation.
(3.) WE have gone through the judgment and record of lower court.;