DHANANJAY SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The above mentioned appeal under Section 374(2) Cr.P.C. has been preferred by the appellants-Dhananjay Singh and Santosh Vikram Singh against the judgment of conviction dated 05.03.2024 and order of sentence dated 06.03.2024 passed by learned Additional Sessions Judge-IV/Special Judge, MP/MLA, Jaunpur in Sessions Trial No. 109 of 2020 (State Vs. Dhananjay Singh and another) arising out of Case Crime No. 142 of 2020, Police Station Line Bazar, District Jaunpur, convicting and sentencing the appellants as under :-

(2.) By means of this application No. 02 of 2024, a prayer has been made to stay the operation and effect of the judgment of conviction dated 05.03.2024 and order of sentence dated 06.03.2024 of the appellants and enlarge them on bail during pendency of this Criminal Appeal before this Court.

(3.) Heard Shri Sudhir Walia, learned Senior counsel, Shri Saghir Ahmad learned Senior counsel assisted by Shri Kartikay Saran, Shri S.P. Singh, Shri Prakash Mani Tripathi and Shri Mohammad Raghib Ali, learned counsel appearing on behalf of the appellants and Shri P.C. Srivastava, learned Additional Advocate General assisted by Shri J.K. Upadhyay, Shri Deepak Mishra, Shri Vikas Sahai and Shri Rabindra Kumar Singh, learned Additional Government Advocate representing the State. Brief facts