Raj Karan & Another vs State Of U.P.
2016 Latest Caselaw 5383 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 4096 of 2016
 

 
Appellant :- Raj Karan & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pusp Raj Singh
 
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. - 4096 of 2016

Appellant :- Raj Karan & Another

Respondent :- State Of U.P.

Counsel for Appellant :- Pusp Raj Singh

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application Application No. 254811 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 accused appellants that the accused appellants are on interim bail.

Learned A.G.A.has not disputed this fact.

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 Raj Karan and Baura  convicted in Criminal Case No. 104 of 2002 ( State vs. Raj Karan and others) , arising out of  case crime No. 86 of 2001 under section 3(1) (10) of SC/ST Act, Police Station Atarra , District Banda  be admitted to bail subject to  their  executing a personal bond and furnishing two heavy and reliable sureties  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