- (1.) AS aforesaid applications for bail moved under Section 389 Cr.P.C. along with the appeals arise out of one and the same judgment dated 11.02.2010 passed by the court below, they are being taken up together and decided by this common order.
(2.) HEARD Shri Ravi Singh, learned counsel for applicants -appellants, and the learned Additional Government Advocate. Appellant -Dinesh Chandra is convict of Sessions Trial Nos. 214 of 2006 and 215 of 2006, while appellant -Subhash Chandra is convict of Sessions Trial No. 214 of 2006. They have been convicted under Sections 302/34 IPC read with Section 3/25 Arms Act and 302/34 IPC respectively and sentenced for maximum term of life imprisonment with fine stipulation vide judgment and order dated 11.02.2010 passed by learned Additional Sessions Judge, Fast Track Court No. 2, Ambedkar Nagar.
(3.) WE have gone through judgment and record of lower court.;