Tej Singh @ Tej Bahadur Singh and Others vs State of U.P.

Hon''ble Surendra Singh, J.—Heard learned counsel for the appellants and learned AGA in opposition and also perused the judgment and order of trial court.

The appellants have been convicted in S.T. No. 641 of 2009 under Sections 323/34 and 325/34 I.P.C. and the maximum sentence awarded to them is three years'' rigorous imprisonment with fine with default stipulation.

It is contended by learned counsel for the appellants that the trial judge has failed to analyze the evidence of prosecution in proper and effective manner. He has further submitted that the appellants have been released on interim bail and they were on bail during the pendency of the trial and did not misuse the liberty of bail during the said period and moreover, this appeal is not likely to be heard in near future.

Learned AGA contends that the appellants have rightly been convicted and sentenced.

I have considered the contentions of the rival sides and have gone through the impugned judgment of conviction.

Admit.

Without expressing any opinion on the merits of the matter, I consider it appropriate to release the appellants on bail during the pendency of this appeal in this Court.

Let appellants-Tej Singh @ Tej Bahadur Singh, Rajan and Ravindra Singh convicted and sentenced in S.T. No. 641 of 2009 under Sections 323/34 and 325/34 I.P.C. be released on bail during the pendency of appeal on each of them furnishing a personal bond of Rs. 20,000/-and two sureties each in the like amount to the satisfaction of the Court concerned. As soon as bail bonds and surety bonds are furnished, photocopy of the same are directed to be transmitted to this Court forthwith by trial Judge concerned, to be kept on the record of this appeal.