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Raj Kumar alias Ram Kumar vs State of U.P.

Allahabad High Court · Decided on 20 April 1999 · Citation: (1999) 2 ACR 961

HON’BLE JUDGES
M.L. Singhal, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 302
CASE NUMBER
Criminal Miscellaneous Bail Application No. 5201 of 1999
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Judgment

3 paragraphs · 139 words

M.L. Singhal, J.—I have heard the Learned Counsel for the accused applicant and the learned A.G.A. for the State.

2.

In the F.I.R. the allegation is that the accused applicant fired with Katta hitting the deceased but in the post-mortem examination apart from the two abrasions, one contusion 12 cm. x 8 cm. on the left side of head around left eye of the deceased has been found. As argued by the Learned Counsel for the accused applicant, the post-mortem examination does not support the prosecution version.

3.

The accused applicant Raj Kumar alias Ram Kumar in Case Crime No. 156 of 1998 u/s 302, I.P.C. police station Gonda, district Aligarh shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.