SANJEEV GUPTA AND OTHERS Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Alok Singh, learned counsel for the applicant-appel­lant.

(2.) THE appellants applicants are suf­fering conviction and sentence for the of­fence punishable under Sections 302 and 379, IPC read with Section 34, IPC.

(3.) THE applicants have now pressed for bail. It is reported that the appellants­ applicants were on bail during trial and they have not misused the liberty, in any manner. The incident in question oc­curred in 1992. It is reported that at the relevant time the applicants were students and they are held guilty for murder of their own colleague.