YADU RAM SAHU Vs. STATE OF C G

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants, who have been arrested in connection with Crime No. 188/2008, registered at Police Station-Kharora, District Raipur (CG) for commission of the offence punishable under Section 302/34 of the l.P.C.

(3.) LEARNED counsel for the applicants argues that the applicants have been falsely implicated in this case. He also argues that except the memorandum statements of the applicants, there is no other evidence against them in this case. About Dandas, he argues that no blood like stains were found on them and such an article is very common in village. He prays for releasing the applicants on regular bail.