BRIJ RAJ TRIPATHI @ RAJU Vs. STATE

JUDGEMENT

(1.) HEARD counsel for parties.

(2.) THE Appellant was charged with committing an offence punishable under Section 302 IPC i.e. murder of one Mohini Srivastava on 08.08.2003. Learned counsel for Appellant argued that the Appellant was implicated by co-accused and Trial Court has returned a conviction on the basis of Statement as well as recoveries made more than two months after incident. It is also argued that the Appellant used to reside in Gorakhpur where he was arrested from.

(3.) HAVING considered the submissions and also having gone through the materials and further fact that the Appellant has been in Jail for almost eight years, this Court is of the opinion that request for bail requires to be accepted. In the circumstances, the Appellant is hereby ordered to be enlarged on bail subject to furnishing his personal bond with two sureties in the sum of Rs. 20,000.00 each to the satisfaction of the Trial Court. Application allowed. Order Dasti.