PRADEEP KUMAR, J. - (1.) NOBODY appears on behalf of the appellants. The matter was heard along with A.P.P appearing for the State.
(2.) IT appears that this appeal No. 300 of 1991 (P) was admitted by the Patna High Court on 26.08.1991. The prayer for bail of the appellants was rejected on 11.10.1991. On 16.05.1994, the Hon'ble High Court directed that the appeal will be heard along with Cr. Appeal No. 311 of 1991, Cr. Appeal No. 348 of 1991 and Cr. Appeal No. 378 of 1991 arising out of the same judgment of conviction and sentence passed by the Additional Sessions Judge -I, Deoghar in Sessions Trial No. 27/87104/90. Subsequently, hearing of all the appellants started with all analogous criminal appeals on 28.07.1994. The appeals were heard continuously on 28.07.1994, 29.07.1994, 01.08.1994, 03.08.1994, 04.08.1994 and 05.081994. Subsequently, on 08.08.1994, It was submitted by the counsel for the appellants that the accused Ajitabh Kujur @ Tunnu has escaped from the jail premises.
(3.) WHEREUPON the report was called for from the Addillanal Sessions Judge -I, Deoghar. However, judgment was passed in other analogous criminal appeals namely Cr. Appeal No. 311 of 1991, Cr. Appeal No. 348 of 1991 and Cr. Appeal No. 378 of 1991 and by the judgment on 25th July, 1995, hon'ble justice Mr. Aditya Narayan Chaturvedi found all the appellants guilty and, accordingly, the appeals were dismissed. The Hon'ble Judge found that these two appellants also participated in bank robbery along with the co -accused Braj Kishor Pandey and Pradeep Kumar Singh.;