Allahabad High Court
Bhajju @ Ram Kumar vs State Of U.P. on 1 July, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- CRIMINAL APPEAL No. - 5835 of 2008 Petitioner :- Bhajju @ Ram Kumar Respondent :- State Of U.P. Petitioner Counsel :- Anil Raghav,S.P. Singh Raghav Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellant, learned A.G.A. and perused the trial court record.
It is contended by learned counsel for the appellant that according to the prosecution version, the appellant caused injuries on the person of the deceased by using knife blows. According to the post mortem examination report, injuries were caused on non vital part of the body. The appellant is in jail since 4.11.2005. The maximum sentence of 10 years has been awarded by the trial court under section 304 I.P.C.
Let the appellant Bhajju alias Ram Kumar convicted in S.T. No. 527 of 2005 under section 304 I.P.C., and S.T.No. 29 of 2006 under section 25/4 Arms Act , ( Case Crime Nos. 777 of 2005 and 816 of 2005) Police Station Sector 20 Noida, District Gautam Budh Nagar be released on bail on his furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned.
The realization of fine shall remain stayed during the pendency of the appeal.
Order Date :- 1.7.2010 Su