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Judgment
3 paragraphs · 144 wordsB.A. Zaidi, J.—Heard Sri Sriprakash Dwivedi, advocate, for the applicant and Addl. Government Advocate for the State.
The accused is charged under Sections 302, 323 Indian Penal Code. The accused is said to have assaulted his own nephew on a minor issue. He is said to have beaten up the deceased with lathis while his son co-accused Sharda inflicted blows with an axe. The accused-applicant is 62 years of age and he used only a lathi in assaulting the deceased. According to the post-mortem report, there are five blunt weapon injuries, four contusions and an abrasion, which would have been caused by a lathi. There are no fatal blunt weapon injuries.
The applicant be released on bail on his furnishing a personal bond of Rs. 20,000 with one surety in the like amount to the satisfaction of the Chief Judicial Magistrate, Mirzapur.