UMED Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Five accused persons were sent for trial for the offences punshiable under Sections 147, 148, 149, 324, 302, 307, 506, 120B IPC. The trial court by its order dated 18.12.2012 found that the prosecution was able to establish its case and after recording conviction, sentenced the said five accused to undergo various imprisonments including life sentence for the offence punishable under Section 302 read with 149 IPC and seven years imprisonment for the offence punishable under Section 307 read with 149 IPC.

(3.) After conviction, the accused preferred an appeal before the High Court. Accepting their application preferred under Section 389 Cr.P.C., the High Court granted bail to all the five accused vide orders dated 04.01.2013 and 10.01.2013. Those orders passed by the High Court were set aside by this Court in Criminal Appeal Nos.468 and 470 of 2016 by its judgment and order 09.05.2016. While setting aside the orders of the High Court, this Court had requested the High Court to take up the appeals and dispose of the same in accordance with law.