- (1.) THESE two criminal appeals arise out of same crime and sessions trial number, therefore, the same are being disposed of by a common order.
(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. These two criminal appeal have been preferred by two appellants -Jail Ram Pal and Hari Ram Gupta 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 I.P.C., Section 3(1)(X) S.C./S.T. (P.A.) Act and Section 3(2)(5) S.C./S.T. (P.A.) Act, and have been sentenced for maximum term of life imprisonment with fine stipulation.
(3.) WE have gone through the judgment and record of lower court.;