SANDEEP @ CHIKU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Appellants in these criminal appeals are under incarceration on their conviction and sentenced by the learned trial court under Ss. 147, 148, 302/149 IPC. The appellants, Sandeep @ Chiku, Ranjeet @ Rajja were further convicted under Sec. 25 of the Arms Act, 1959 and were sentenced accordingly.

(2.) Learned senior counsel for the appellants today would press for the bail applications (IA Nos.1 of 2024) in all these appeals.

(3.) Pursuant to previous orders, the objections filed by the State is on record and further the paper book of the criminal appeal is ready and already supplied to the learned counsel for the parties.