Allahabad High Court
Tulsi Ram & Others vs State Of U.P. on 28 July, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4811 of 2010 Petitioner :- Tulsi Ram & Others Respondent :- State Of U.P. Petitioner Counsel :- M.U. Ahmad Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellants and learned A.G.A. Admit. Issue notice.
Summon the trial court record at an early date. Order Date :- 28.7.2010 Su ( orders on Bail Application No.208872 of 2010) Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellants and learned A.G.A. It is contended by learned counsel for the appellant that the maximum sentence of three years has been awarded. The appellant is on interim bail, during pendency of the trial, he was also on bail, he has not misused the liberty of bail.
Let the appellants Tulsi Ram, Ranjit Singh and Amar Singh convicted in S.T. No. 606 of 2003 -State Vs. Tulsiram and others , arising out of Case Crime No. 86 of 2001 under sections 308 read with 34, 325/34, 323/34, 504 and 506 I.P.C., P.S. Soraon, District Allahabad be released on bail on their furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned. The realization of fine shall remain stayed during the pendency of the appeal.
Order Date :- 28.7.2010 Su