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

JUDGEMENT

(1.) IT is submitted by the learned Counsel for the Appellants that the trial court has convicted and sentenced the Appellants No. 1 to 5 under Sections 148, 324/149 IPC, and the Appellants No. 6 to 9 have been released on probation for a period of one year under Section 360 Code of Criminal Procedure, therefore, the prayer for bail of the Appellants No. 1 to 5 has been made at this stage. Heard learned Counsel for the Appellants and the learned A.G.A. for the State.

(2.) ADMIT .

(3.) A prayer for bail has been made in this criminal appeal, which has been filed against a judgment and order dated 11.4.2011, passed by Additional District & Sessions Judge, Court No. 8, Etawah, in Session Trial No. 163 of 2006 State v. Kamlesh and Ors., arising out of case crime No. 48 of 2005, under Sections 148, 324/149 IPC, P.S. Bharthana, District Etawah, convicting and sentencing the Appellants No. 1 to 5, under Section 147 & 148 IPC for one year rigorous imprisonment, and under Section 324/149 IPC for one and half year rigorous imprisonment.