SOBARAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant -Appellant, learned Additional Government Advocate as well as Shri B.S. Rathore, learned Counsel for the complainant, with respect to prayer for bail in pending appeal which has been preferred by applicant -Appellant Sobaran Singh against judgment and order dated 17.03.2010 passed by learned Additional Sessions Judge (FTC), Court No. 1, Barabanki in Sessions Trial No. 39 of 2008 whereby the Appellant has been convicted under Sec. / IPC and sentenced for maximum term of life imprisonment with fine stipulation.

(2.) We have gone through the judgment of court below as well as lower court record.

(3.) Role assigned to the present Appellant is to the effect that he had thrown a hand -grenade upon the victim who suffered injury on his face and due to which his eyes were also affected.