SUMESHAR AND ANR. Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned Counsel for Appellants and learned Additional Government Advocate on the application for bail moved under Section 389 Code of Criminal Procedure along with pending criminal appeal.

(2.) THE Appellants have been convicted by learned Additional Sessions Judge, Court No. 2, district Gonda vide judgment and order dated 12.10.2009 passed in Sessions Trial No. 225 of 1984, under Sections 302, 324 and 325 Indian Penal Code and sentenced for the maximum term of life imprisonment with fine stipulation.

(3.) THE incident is said to have taken place on 8.4.1984 at 5.30 p.m. of which FIR was lodged on the same day at the police -station concerned situate at a distance of four and half kilometer away. Ram Lakhan, complainant, could not be examined since he died during the course of trial.