- (1.) I.A. No. 1786 of 2020 Heard learned counsel for the appellant and the learned counsel for the State on the Interlocutory Application filed by the appellant for granting bail during the pendency of this appeal.
(2.) The appellant has been convicted for the offences under Sections 307, 353, 414 of the Indian Penal Code, Sections 27(2)/ 35 of the Arms Act and Section 17 of the C.L.A. Act. For the offence under Section 307 of the Indian Penal Code he has been sentence rigorous imprisonment for ten years whereas for the offence under Section 27(2)/35 of the Arms Act he has been sentenced to undergo rigorous imprisonment for life with fine.
(3.) The impugned judgement shows that there was an encounter between the police party and the members of the extremists group in which several extremists including this appellant was injured and was apprehended at the spot and one of the extremist had died. There appears to be no injury on the side of the police and even the evidence of the Doctor examining the appellant shows that the injuries sustained by the appellant was caused by hard and blunt substance.;