SALIM Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned counsel for the appellants and the learned A.G.A. for the State of U.P.

(2.) AGAINST the judgement and order dated 8.11.2004 passed by the learned Additional Sessions Judge, F.T.C. No. 4 Lucknow in S.T. No. 121 of 2001 Akram and Salim have been convicted, against the order of conviction the appellant Akram has filed criminal appeal no. 2676 of 2004 and the appellant Salim has filed criminal appeal no. 2677 of 2004 in their appeals, they applied for bail, their bail applications were rejected by another Bench of this court on 12.9.2006, now they have moved second bail applications in their respective appeals, therefore, both the second bail applications are being disposed of by the following order.

(3.) THIS is the second bail application moved on behalf of the appellants, their first bail application have been rejected by another bench of this court on 12.9.2006 after considering the merits of the case by directing that the paper book be prepared at an early date and list the appeals for hearing thereafter.