- (1.) Heard Mr. Sah, learned counsel for the appellant and the learned APP on the point of bail.
(2.) Mr. Sah submitted that the main accused is Ramji Yadav and the case against this appellant is of conspiracy only and he was all along on bail during the trial and, therefore, he may be allowed bail during the pendency of the appeal. On hearing the parties and on going through the records, it primafacie appears that this appellant is equally responsible for alleged crime.
(3.) In the circumstances, we are not inclined to grant bail to this appellant. Accordingly, the prayer for bail made on behalf of this appellant is hereby rejected.;