Alok K. Singh, J. - (1.) HEARD. Admit. Call for the lower court record. List for hearing on its turn after the record is received. HEARD learned counsel for the appellants and learned A.G.A. on the prayer for bail. The appellants have been convicted and sentenced in Sessions Trial No.72 of 1997 as under-- 1.Under Section 147 I.P.C.--Two years' R.I. with a fine of Rs.1000/- each.
(2.) UNDER Section 148 I.P.C.--Three years' R.I. with a fine of Rs.5000/- each. Under Section 332/149 I.P.C.--Three years' R.I. with a fine of Rs.5000/-. Under Section 224 I.P.C.--One year's R.I. with a fine of Rs.1000/- to appellant no.3, Sudheer only. It is submitted that punishment is not severe and the nature of accusation is also not very grave. During trial they were on bail which they never misused. Presently they are on interim bail. It is also submitted that speedy justice is a fundamental right but the appeal may take a couple of years or even more in its final disposal. The appellants have every hope of success in the appeal. The bail is, however, opposed by learned A.G.A. In view of the aforesaid facts and circumstances and without entering into merits of the case, I find it to be a fit case for granting bail. Let the appellants (Arun, Kallu and Sudheer) be enlarged on bail on their furnishing personal bonds and two sureties each in the like amount to the satisfaction of the Magistrate/court concerned. However, the fine is not stayed. Let the same be deposited within two months from the date of their release, if not already deposited. Subject to the above the sentence of imprisonment shall remain suspended during the pendency of the appeal.;