Allahabad High Court
Hemraj And Others vs State Of U.P. on 5 August, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5061 of 2010 Petitioner :- Hemraj And Others Respondent :- State Of U.P. Petitioner Counsel :- Yadvendra Singh Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellants and learned A.G.A. Admit.
Issued notice.
Summon the trial court record at an early date. Order Date :- 5.8.2010 RPD Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellants and learned A.G.A. It is contended by learned counsel for the appellants that maximum sentence of one year has been awarded. The appellants are on interim bail. The appellants were on bail during the pendency of the trial, they have not misused the liberty of bail.
Let the appellants Hem Raj, Rameshwar, Ramdas and Netrapal convicted in S.T. No. 767 of 2001 under sections 323/34, 506 IPC and section 3(1)X SC/ST Act, P.S. Soron District Etah be released on bail on their furnishing a personal bonds and two sureties each in the like amount to the satisfaction of the court concerned.
The realization of fine awarded by the trial court shall remain stayed during the pendency of the appeal.
Order Date :- 5.8.2010 RPD