JITENDRA VALMIKI @ JITENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the appellants Jitendra Valmiki @ Jitendra, Pooja and Dileep Balmiki and learned Additional Government Advocate on the applications for bail moved under Sec. Code of Criminal Procedure in the above mentioned three appeals. Appellants Jitendra Valmiki @ Jitendra, Pooja and Dileep Balmiki have preferred these appeals against judgment and order dated 19.02.2010 passed by the Additional Sessions Judge/Fast Track Court No. III, Lucknow in Sessions Trial No. 160 of 2007 arising out of crime No. 399 of 2006 under Ss. / & IPC of Police Station Ghazipur, district Lucknow and sentencing them to the maximum term of life imprisonment with fine.

(2.) Since all the appeals arise out of the same judgment and order, as such, we propose to dispose of the applications under Sec. Code of Criminal Procedure by this common order.

(3.) An First Information Report was lodged by one Suresh Chandra on 22.07.2006 at police station Ghazipur, district Lucknow mentioning that his brother Ramesh Chandra Rastogi was residing at C -29, Indira Nagar, Lucknow. Ramesh Chandra was untraceable for last many days and his whereabouts could not be found. The neighbours of Ramesh Chandra Rastogi informed the complainant that the main door of the house of Ramesh Chandra Rastogi was locked from outside. On suspicion, the lock was broken and on entering inside the house, he found blood splattered in the drawing room and the blood drops trailed towards the court yard on the back of the house. The earth of the court yard was digged and attempt to refill it was made.