Sanjay Harkauli, J. - (1.) Heard Shri Ashok Kumar Singh, learned counsel for the appellant Sri Ram and learned A.G.A.
(2.) Applicant Sri Ram has filed the present appeal against the judgment dated 14/15.09.2012, passed by Shri Pradeep Kumar Singh, learned Additional Sessions Judge, Court No.7, Sitapur in S.T. No.42 of 2007, State vs. Sri Ram and Others, arising out of Case Crime No.297/2005, under Sections 302/34 IPC, relating to police station-Maanpur, District Sitapur.
(3.) First bail application of the applicant has been rejected by this Hon'ble Court vide order dated 13.3.2013.;