Ram Lal Yadav vs State Of U.P.
2013 Latest Caselaw 2494 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1783 of 2009
 

 
Appellant :- Ram Lal Yadav
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- K.P.S. Yadav
 
Counsel for Respondent :- Govt. Advocate
 
CONNECTED WITH
 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1024 of 2009
 

 
Appellant :- Smt. Singari Devi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- K.P.S. Yadav,Dhirendra Kumar Srivastav,R.N.Singh
 
Counsel for Respondent :- Govt. Advocate,D.K.Srivastava,Rajeev Nayan Singh 
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri D.K. Srivastava learned counsel for the appellants Ram Lal Yadav and Smt Singari Devi in both the connected Appeal Nos. 1783 of 2009 and 1024 of 2009,learned AGA for the State and counsel for the informant.

It is submitted that the incident had occurred during night and there is a single fatal injury. Aappellant Ram Lal Yadav was not on bail during trial, he is in jail since 15.11.2001 and Smt. Singari Devi was bail during the trial and after conviction order dated 16.2.2009 she is in jail therefore she has remained jail for near about four years.

Learned AGA did not dispute the said fact.

Looking to the above argument and period of detention and the fact that the appeal is not likely to be heard in near future, we consider it appropriate to release the appellants on bail.

Let the appellants, namely Ram Lal Yadav and Singari Devi be enlarged on bail on their furnishing a personal bond of rupees one lakh and two sureties each in the like amount to the satisfaction of trial Judge concerned in S.T. No. 193 of 2007, under section 302/34 I.P.C., P.S. Sakaldiha, District Chandauli.

As soon as personal and surety bonds are furnished, photocopies of the same are directed to be transmitted to this Court forthwith by trial Judge concerned to be kept on the record of this appeal.

The appellants are allowed one month time to deposit entire amount of fine awarded to them.

Order Date :- 21.5.2013

Priyanka