Balbir Singh & 2 Others vs State Of U.P.
2016 Latest Caselaw 5372 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 4112 of 2016
 

 
Appellant :- Balbir Singh & 2 Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anita Singh,Nirmla Kumari,Prem Babu Verma
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

Heard learned counsel for the appellants and learned A.G.A.for the State of U.P.

It has been submitted on behalf of the appellants that the trial court has failed to  appreciate the evidence in right perspective and erred in recording the finding of conviction, the judgment  is thus perverse.

Admit.

Summon the lower court record within six weeks from today.

List immediately after receipt of record.

Order Date :- 22.8.2016

Su

Case :- CRIMINAL APPEAL No. - 4112 of 2016

Appellant :- Balbir Singh & 2 Others

Respondent :- State Of U.P.

Counsel for Appellant :- Anita Singh,Nirmla Kumari,Prem Babu Verma

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application Application No. 255241 of 2016

Heard learned counsel for the appellants and learned A.G.A.for the State of U.P.

It has been submitted on behalf of the  appellants that  the trial court has awarded   the maximum sentence of two years to the appellants for the offence under section 324/34 I.P.C. The accused appellants were on bail during the course of the trial.

Learned A.G.A.has opposed the bail application.

There is no likelihood of this appeal being heard in near future 

Considering the rival submissions  and without expressing any opinion on the merits of the appeal, I find it a fit case for bail.

Let appellants Balbir Singh, Son Pal and Lakhan Singh convicted in  S.S.T. No. 48 of 2008 State vs. Balbir Singh and others under section 324/34, 504, 506 I.P.C.and section 3 (1) (X) of SC/ST Act, Police Station Jasrana,District Firozabad , be admitted to bail subject to  their  executing a personal bond and furnishing One  heavy each  in the like sum to the satisfaction of the Court concerned.

The appellants are  directed to deposit 50% of the amount of fine imposed by the trial court within 10 days from the date of their release from jail and the  realisation of  rest 50%  fine shall remain stayed during pendency of the appeal.

Order Date :- 22.8.2016

Su