- (1.) HEARD Shri Arun Sinha, learned counsel for the appellants, as well as learned Additional Government Advocate for the State on these applications for bail moved by the convicts -appellants under Section 389 Cr.P.C. in pending appeals.
(2.) AS all the above mentioned applications arise out of one and the same judgment, as such, they are being taken up together and disposed of by this common order. These appeals have been preferred by the appellants against judgment and order of conviction dated 15.09.2010 passed by learned Additional Sessions Judge, FTC -III, Court No. 12, Sultanpur in Sessions Trial No. 75 of 1995 whereby they have been convicted under Section 302/34 IPC and sentenced for the maximum period of life imprisonment with fine stipulation.
(3.) WE have gone through the judgment as well as record of the court below.;