B.L.Yadav, J. - (1.)This is the second application for bail. The first application for bail on behalf of Bissu, the appellant was rejected by Honble P.N. Bakshi, J. (as he then was), by order dated 23.4.82. The judgment in the Sessions Trial was delivered on 4.8.81 and the appellant was convicted under sections 302{ 148, I.P.C. and was sentenced to undergo imprisonment for life. The appellant was already in jail since 1979, prior to the date of conclusion of the trial. He was not granted bail during the pendency of this appeal in this Court for the last about nine years.
(2.)Learned counsel for the applicant urged that as for the last about 11 years the applicant is in jail, his application was rejected even after the conclusion of trial when the appeal was filed in this Court. Hence on account of delay in disposal of appeal the applicant may be granted bail.
(3.)Learned counsel for the State, on the other hand, urged that the deley in disposal of appeal in this Court is no ground for grant of bail, particularly when earlier application for bail has been rejected.