SULEMAN S/O RADDU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Suleman, who is in jail in connection with crime no. 318 of 2010, relating to offences punishable under section 307, 34, 302, 120B IPC, Police Station Ranipur, District Hardwar,, has sought his release on bail.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the applicant drew attention of this Court to the statement of P.W.1 Sajid Ali, P.W.2 Wajid, P.W.3 Sonu, and P.W.4 Nawab recorded during pendency of this appeal by the trial court in Sessions Trial No. 363 of 2010, which relates to above mentioned crime no. All the four witnesses have turned hostile, and not supported the prosecution story.