- (1.) (C.M. Application No. 126725 of 2010)
(2.) HEARD Learned Counsel for the applicant -appellant and learned Additional Government Advocate on the application moved under Section 389 Code of Criminal Procedure. with respect to prayer for bail of the Appellant in pending appeal. This appeal has been preferred by Appellant Promod against judgement and order dated 23.05.2009 passed by learned Additional Sessions Judge/ Special Judge, SC/ST (PA) Act, Hardoi in Sessions Trial No. 788 of 2000 whereby he has been convicted under Sections 376 Indian Penal Code and 3(2)(v) SC/ST Act and sentenced for a maximum term of life imprisonment with fine stipulation.
(3.) WE have gone through the judgment as well as record of the court below.;