Rajendra Prasad vs State Of U.P.
2012 Latest Caselaw 1296 ALL

Citation : 2012 Latest Caselaw 1296 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Rajendra Prasad vs State Of U.P. on 3 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL No. - 1103 of 2009
 

 
Petitioner :- Rajendra Prasad & Another,
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Nagendra Mohan
 
Respondent Counsel :- Govt. Advocate,Mohammad Masood Hasan
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the appellants, learned A.G.A. for the State and perused the record.

Prayer for bail has been made by appellants, namely, Rajendra Prasad and Smt. Basant kumari, who have been convicted under sections 363, 364-A,365 and 506 I.P.C. and sentenced to undergo maximum sentence of life imprisonment with total fine of Rs. 31,000/- each by Additional Sessions Judge, Court No.2, Lucknow, in Session Trial No. 1297/06, arising out of case Crime No.35 of 2005, P.S. Saadatganj, District - Lucknow.

Considering the role of the accused-appellants, we are of the opinion that the appellants are not entitled to be released on bail. The prayer for bail is hereby rejected.

Office is directed to prepare paper book and list the appeal for final hearing in the month of July,2012.

Order Date :- 3.5.2012

S. Kumar