- (1.) AS aforesaid applications for bail moved under Section 389 Cr.P.C. along with appeals arise out of one and same sessions trial, they are being taken up together and decided by this common order.
(2.) HEARD Shri Rajiva Dubey as well as Shri D.K. Singh Somvanshi, learned counsel appearing for the appellants, and the learned Additional Government Advocate Appellants -Ram Gopal, Sandeep, Smt. Rani, Raj Kumar and Gokran are convicts of Sessions Trial No. 356 of 2008. They have been convicted under Sections 147, 148, 504, 323/149 and 302/149 IPC read with Sections 3(2)(5) SC/ST Act and sentenced for maximum term of life imprisonment with fine stipulation vide judgment and order dated 02.02.2011 passed by learned Additional Sessions Judge, Court No. 2, Lakhimpur Kheri.
(3.) WE have gone through judgment and record of lower court, including postmortem report of deceased -Ramasre who has received 3 punctured wounds, injury report of informant -Lallan (PW -1) and also injury reports of accused -appellants Raj Kumar and Gokran.;