RAJU PRASAD KEWAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on M.Cr.P. No. 1854/2005 application for suspension of sentence and grant of bail.

(2.) This is the second application for bail. Earlier application was rejected.

(3.) Learned Counsel for the appellant submits that there is no evidence on record that the deceased was subjected to harassment in the name of demand of dowry even then learned Trial Court solely relying upon the statements of PW 6 brother of the deceased and P.W. 1 mother of the deceased convicted the appellant and sentenced him as above.