- (1.) SINCE these three appeals arise out of one and the same judgment, the same are being taken up together for the purpose of consideration of bail in pending appeal.
(2.) HEARD learned Counsel for the applicants -Appellants as well as learned Additional Government Advocate with respect to prayer for bail in pending appeal which has been preferred by the Appellants, namely, Vijay Kumar alias Vijay Prakash, Ram Kishore alias Guddi, Ashwani Kumar alias Jokhai, Kallu Ram and Kamal Kishore alias Kamloo against judgment and order dated 12.08.2008 passed by learned Additional Sessions Judge, Court No. 3, district Kheri in Sessions Trial Nos. 08 of 2001 whereby they have been convicted under Sections 364, 302/34 & 201 IPC and sentenced for maximum term of life imprisonment with fine stipulation. We have gone through the judgment of the court below as well as lower court record.
(3.) IT has been emphasized by learned Counsel for the Appellants initially FIR was lodged by complainant Suresh Chandra Shukla (PW -1) with respect to missing of his son Satya Prakash as it comes out from Exhibit Ka -15, but when the body of his son was recovered on 20.09.2000 at about 06.30 pm, Sections 364, 302/34 & 201 IPC had also been added against unknown persons.;