INDRA PRASANNA MUKERJI,J. - (1.) This is an application by the convict in his appeal, for bail. He was convicted for the offence of murder on 14th October, 2015 and handed down the sentence of life imprisonment.
(2.) The offence took place on 11th August, 1995. The petitioner was all along on bail.
(3.) There were six other co-accused. All were convicted on the same day under Section 307 of the Indian Penal Code. All six of them are out on bail, pursuant to orders passed by this Court in this appeal.;