SUMIT SHUKLA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) THESE four criminal appeals have been preferred by Appellant namely Sumit Shukla, Satgur Prasad, Ram Chandra and Amit Tewari alias Bauwa against judgment and order dated 03.03.2011 passed by the learned Additional Sessions Judge Court No. 7, Sitapur in Sessions Trial No. 546 of 2000 arising out of Case Crime No. 1227 of 1999, under Sections 147, 148, 149, 302, 307 I.P.C. whereby they have been convicted under the aforesaid sections and sentenced for maximum term of life imprisonment with fine stipulation. 0

(3.) AS it comes out that one Amit alias Pinkoo was done to death while fire being made upon him by one Rupesh Chaudhary who during course of the trial died and thus the Appellants have been convicted with the aid of Section 149 I.P.C.