PRATYUSH KUMAR,J - (1.) Since both the above mentioned Criminal Appeals arise out of the same Case Crime No. 664 of 2015, they have been heard together and disposed of by a common order.
(2.) Heard Sri Ashok Kumar Maurya, Advocate, appearing for the appellants, learned Additional Government Advocate and perused the paper book.
(3.) Learned counsel for the appellants submits that this is the memo of appeal filed under section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, praying bail in case crime no. 664 of 2015, under sections 147, 148, 307, 394, 427, 323, 504, 506 IPC and 3(1)(10) of SC/ST Act, P.S. Reoti, District Ballia.;