RAMVEER @ PAPPU Vs. STATE OF U P

JUDGEMENT

(1.) These two applications relate to two connected appeals arising out of common judgment and order of conviction and, therefore, are being disposed of by the common judgment.

(2.) Counter affidavits filed in both the appeals are taken on record.

(3.) The aforesaid bail applications have been moved on behalf of appellants Ramveer @ Pappu and Rajveer @ Ashok Kumar seeking their release on bail who have been convicted and sentenced in S.T. No.293 of 2008 (State Vs. Rajveer @ Ashok Kumar & others) arising out Case Crime No.58 of 2008, u/s 302, 307 I.P.C. and in S.T. No.295 of 2008 (State Vs. Ramveer @ Pappu) arising out of Case Crime No.80 of 2008, under Sec. 3/25 of Arms Act, Police Station Kishni, District Mainpuri.