PINKU ETC Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are aggrieved since their application(s) for suspension of sentence/for grant of bail has/have been rejected by the High Court. Their appeals filed in the year 2007 are still pending consideration before the High Court. There is no dispute that the appellants are in custody since 2005.

(3.) On a specific query, the learned Additional Advocate General appearing for the State has submitted that there are cases involving the appellants prior to the incident and the accused are otherwise facing trial in those cases.