Ram Lalak And Another vs State Of U.P.
2012 Latest Caselaw 1382 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL No. - 179 of 2010
 

 
Petitioner :- Ram Lalak And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sunil Kumar Singh,Jitendra Bahadur Singh
 
Respondent Counsel :- Govt. Advocate,S.C. Sitapuri
 
Connected with 
 
Case :- CRIMINAL APPEAL No. - 199 of 2010
 

 
Petitioner :- Ram Suresh And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shivesh Nath Dubey & Gulam Rabbani
 
Respondent Counsel :- Govt. Advocate,S.C. Sitapuri
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

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

Prayer for bail has been made by appellants in aforementioned criminal appeals. In Criminal Appeal No. 179 of 2010,   the appellants Ram Lalak and Ram Achal  and in Criminal Appeal No. 199 of 2010, the appellants Ram Suresh and Raj Kumar have been convicted under sections 323/34, 324/34,325/34 and 302/34 I.P.C. and sentenced to undergo maximum  life imprisonment with total fine of Rs. 15,000/- each by Additional Sessions Judge, Faizabad, Court No. 1, in Sessions Trial No. 167/01, arising out of case Crime No. 2/2001, P.S. Inayat Nagar, District - Faizabad.

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.

Order Date :- 4.5.2012

S. Kumar