- (1.) SINCE aforesaid applications for bail moved under Section 389 Cr.P.C. in pending appeals arise out of one and the same sessions trial, as such, they are being taken up together and disposed of by this common order.
(2.) HEARD learned counsel for the appellants, learned Additional Government Advocate as well as Shri Rajendra Singh Kushwaha, learned counsel appearing for complainant. Appellants -Bandha, Gur Dayal and Rajendra are convicts of Sessions Trial No. 633 of 2000. They have been convicted under Sections 302 and 302/34 IPC and sentenced for maximum term of life imprisonment with fine stipulation vide judgment and order dated 25.08.2009 passed by learned Additional Sessions Judge, Court No. 4, Lakhimpur Kheri.
(3.) WE have gone through the judgment and record of lower court.;