- (1.) Heard learned counsel for the appellants and learned A.G.A. for the State of U.P.
(2.) The appellants Raj Kumar, Ram Lochan, Vijay Kumar have preferred the Criminal Appeal No. 2642 of 2010 and the appellants Ram Kumar and Shyam Dhar have preferred the Criminal Appeal No. 2827 of 2010 against the judgemnt and order dated 28.8.2010 passed by learned Addl. Sessions Judge, Court No. 2, Sultanpur in S.T. No. 198 of 2001 whereby the appellants have been convicted for the offence punishable under sections 147, 148, 308/149, 302/149 IPC, they have been moved their second bail application in their respective criminal appeal. Therefore, both the bail applications are being disposed of by a common order.
(3.) Their first bail applications have been rejected by the another bench of this court on 26.09.203.;