Pappu vs State Of U.P.
2011 Latest Caselaw 5705 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 354 of 2011
 

 
Petitioner :- Pappu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P.K. Srivastava,A.N.Srivastava,N.K. Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Prayer for bail has been made on behalf of the  appellant, who has been convicted by Additional District and Sessions Judge/Fast Track Court No.5 in S.T. No. 57 of 2007 under Sections 148, 452, 325/149, 323/149, 308/149, 304/149, 504, 506 I.P.C.,P.S. Daurala District Meerut.

Heard learned counsel for the appellant and the learned A.G. A. for the State.

Perused the judgment and order of learned Sessions Judge and lower court's record.  The deceased (Kamal Singh) was husband of the complainant  and he had sustained only one serious injury.  The learned Sessions  Judge has wrongly convicted the appellant.

Considering the facts and circumstances of the case, in my opinion the appellant  is entitled to be released on bail.

Pending appeal appellant Pappu convicted in S.T. No.57 of 2007shall be released on bail on his executing a personal bond and on furnishing two sureties each in the like amount to the satisfaction of the court concerned.

Till further orders realization of fine, if any, shall also remain stayed. 

Order Date :- 14.11.2011

Shahnaz