RAMDHEERAJ AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD A.C. Srivastava learned Counsel for the Appellants and the learned A.G.A.

(2.) ADMIT .

(3.) THE Appellants have been convicted in S.S.T. No. 48 of 2007 for offences under Sections 323, 504, 506, 379 I.P.C. and 3(1)(x) SC/ST Act, P.S. Captainganj, District Basti and the maximum sentence awarded to them is 1 year SI with fine of Rs. 500/ -each. The rest of the sentences are lesser sentences and all the sentences have been ordered to run concurrently. On the bail prayer of the Appellants and suspension of sentence under Section 389 Code of Criminal Procedure it is submitted by the counsel for the Appellants that the proviso to Section 389 Code of Criminal Procedure is not attracted in this case because the maximum sentence is less than ten years. He also submitted that the Appellants were on bail during the trial and they have not misused the liberty of bail during the trial. It is further submitted that this appeal is not likely to be heard in near future. Learned Counsel for the Appellants next contended that the Appellants are on interim bail. Learned AGA however endeavoured to support the judgment and refuted the arguments. Looking to the above argument and period of detention and the fact that the appeal is not likely to be heard in near future, I consider it appropriate to release the Appellants on bail.