Man Singh And Another vs State Of U.P.
2011 Latest Caselaw 3023 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 3621 of 2011
 

 
Petitioner :- Man Singh And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sujeet Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the appellants and learned AGA and perused the impugned judgement rendered by the learned  Additional Sessions Judge, Court No. 1, Kannauj in Session Trial No. 136 of 2003.

Admit. Summon lower court record. 

Learned counsel for the appellants submitted that from the facts and circumstances of the case, the offence under sections 307/34 IPC was not made out. The fracture sustained by the injured Shishu Pal (P.W.-1) merely constitutes the offence under section 325 IPC. It was next submitted that the remaining offences were bailable. It was further submitted that no specific role has been assigned to any of the appellants. It was further contended that the appellants  were on bail during the trial and never abused the same. The maximum sentence imposed on each of the appellants is of  five years under sections 307/34 IPC. It was lastly contended that in case the appellants are not released on bail, the appeal would,  in due course, become infructuous as there is no hope of an early hearing of the appeal due to heavy dockets.

In my opinion, prima facie, the aforesaid submissions of the learned counsel for the appellants have substance, therefore, it is just and expedient to exercise the discretion in favour of the appellant.

Keeping in view the nature of offence, evidence, complicity of the accused, the severity of punishment and submissions of the learned counsel for the appellants and the learned AGA, I am of the view that that the appellants have made out a case for bail.

Let the appellants Man Singh and Balram Singh involved in the aforesaid session trial  be released on bail  during the pendency of the appeal on their each furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned

The realisation of half of the fine shall remain stayed during pendency of the appeal, provided the appellants deposit half of the fine within one month.

On acceptance of bail bonds and personal bonds, the lower court shall transmit photo state copies thereof to this Court for being kept on the record of this appeal.

Let the paper books be prepared.

List the appeal for hearing in due course.

Order Date :- 26.7.2011

shailesh