- (1.) The present appeal has been listed before us today for consideration of the prayer for bail of the appellants Shravan Kumar and Satyawan.
(2.) It would appear from the record that the above appeal has been preferred against the judgment and order passed by Sri J.K.Tiwari Addl. District and Sessions Judge Gorakhpur In S.T. No. 50 of 2003 wherein the appellants have been convicted under Section 302/34 I.P.C. and sentenced to undergo Life Imprisonment and a fine in the sum of Rs. 5000/- each. They have been further convicted under Section 452 I.P.C. and sentenced to under go R.I. for three years and a fine in the sum of Rs. 2000/-.
(3.) The prosecution case as unfolded in the F.I.R. on 12.7.2002, the deceased namely Anju aged about 10 years daughter of informant namely Nithuri Gupta had gone to fetch water from the hand pump installed within the boundary of her house, the accused persons including the appellants, who were inimical terms, caught hold of the deceased and murdered her.;