- (1.) (C.M. Application No. 37721 of 2010).
(2.) HEARD learned Counsel for the applicant -Appellant and learned Additional Government Advocate with respect to prayer for bail in pending appeal. The appeal has been preferred by the Appellant after having been convicted in Sessions Trial No. 619 of 1996, under Section 304 part -II Indian Penal Code and Section 3(2)(V) SC/ST Act and sentenced for a maximum period of life imprisonment with fine stipulation vide judgment and order dated 19.02.2010 passed by learned Special Judge SC/ST (PA) Act, FTC -6, Hardoi.
(3.) WE have gone through the judgment of the court below as well as lower court record.;