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Judgment
This appeal is admitted to be heard along with Cr. Appeal No. 188 of 2014 as well as Cr. Appeal No. 167 of 2014. Issue Notice.
LCR has already been received in connection with Cr. Appeal No. 188 of 2014.
Heard learned counsel appearing for the appellants and learned counsel appearing for the State on the matter of bail.
Mr. A.K. Sahani learned counsel appearing for the appellants submits that the appellants have been convicted under Sections 302/149 apart from other minor offences of the Indian Penal Code, but the appellants, as per the case of the prosecution, itself were the members of the mob only and have never been alleged to have assaulted the deceased rather as per the case of the prosecution the persons who did assault the deceased were Allauddin, Alam, Jabbar, Akhtar, Minhaz and Johar and about rest of the accused persons it is said that they were standing. In view of the aforesaid facts and circumstances of the case, the appellants above named are directed to be released on bail, during the pendency of the appeal, on furnishing bail bond of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge - I, Giridih in connection with S.T. No. 41 of 2012.