- (1.) HEARD learned Counsel for the Appellants and the learned Additional Government Advocate on these applications for bail moved under Section 389 Code of Criminal Procedure along with pending appeals.
(2.) CRIMINAL Appeal No. 2685 of 2010 has been preferred by Appellants -Tek Chandra, Phool Chandra and Uttam Lal, while Criminal Appeal No. 2995 of 2010 has been preferred by Appellant -Awadh Lal against judgment and order dated 28.09.2010 passed by the learned Additional Sessions Judge, Court No. 5, Barabanki in Sessions Trial No. 59 of 2006 whereby they have been convicted under Sections 147, 323/149, 307/149, 452 and 427 IPC and have been sentenced for maximum term of life imprisonment with fine stipulation. We have gone through the judgment and record of lower court, including injury report of injured, namely, Shanker and Rajaram.
(3.) IT comes out that the accused persons entered into house of injured while breaking the doors. Accused -Appellants Tek Chandra, Phool Chandra Uttam Lal and Awadh Lal were armed with Lathi whereas accused Amerika was armed with firearm. They wielded their respective weapons on the injured persons due to which they received injuries. On hue and cry raised by the witnesses, accused persons fled away from the spot, leaving Shanker in unconscious condition and Rajaram in injured condition. Shanker had received two injuries, which are of firearm, while Rajaram had received four injuries out of which three injuries are of firearm and one is contusion.;