- (1.) Heard learned counsel for the appellants and learned A.P.P. appearing for the State.
(2.) Learned counsel for the appellants submitted that while admitting this appeal on 4.3.2016, the lower court record was called for and an observation was made that the prayer for bail of the appellants shall be considered after receipt of the lower court record. Since the lower court record has been received, Mr. Ashutosh Anand, learned counsel appearing for the appellants, prays for grant of bail to the appellants.
(3.) Learned counsel appearing for the appellants submitted that the appellants have been convicted under Section 366 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for four years with fine of Rs. 10,000/ - with default clause and they have also been sentenced to undergo rigorous imprisonment for three years for the offence under Section 328 read with Section 120B of the Indian Penal Code with fine of Rs. 10,000/ - with default clause but the main accused -Dilip Kumar Ram, against whom there is allegation of kidnapping, died during trial and these appellants have wrongly been implicated in this case and the witnesses, who have been examined during trial, have testified against the accused -Dilip Kumar Ram only.;