Sant Kumar And 2 Others vs State Of U.P.
2021 Latest Caselaw 7094 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- CRIMINAL APPEAL No. - 2337 of 2021
 

 
Appellant :- Sant Kumar And 2 Others
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Siya Ram Verma,Deepak Kumar Verma
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ajit Singh,J.

Heard the learned counsel for the appellants through video conferencing, learned A.G.A for the State and perused the judgment and order dated 16.3.2021 passed by Ist Addl. District & Sessions Judge, Kanpur Dehat in S.T. No. 209 of 2014 (State of U.P. vs. Sant Kumar & Others).

Admit.

Summon the lower court record.

Learned counsel for the accused appellants has submitted that the incident took place on 15.2.2014 and the accused were convicted on 16.3.2021, under Sections 308/34, 324/34 and 325/34 I.P.C. and after conviction the accused were enlarged on interim bail on 19.3.2021. During pendency of trial the accused were on bail and they never misused the liberty of bail.

Keeping in view the entire facts and circumstances of the case and submission of the learned counsel for the appellants and the learned A.G.A., the appellants are released on bail in the offence, in which they have been convicted and sentenced, in the aforesaid Session Trial, during the pendency of the appeal, on their furnishing personal bonds and two sureties each in the like amount to the satisfaction of the court concerned.

The realization of half of the fine shall remain stayed during pendency of the appeal, provided the appellants deposit half of the fine at the time of filing of bail bonds in the trial court.

On acceptance of bail bond and personal bond, the lower court shall transmit photostat copies thereof to this Court for being kept on the record of this appeal.

List this appeal after twelve weeks for final hearing before appropriate Bench.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by learned counsel for the applicant along with a self attested identity proof of the said persons (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked before the concerned Court/Authority/Official

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 6.7.2021

Faridul