ROHIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These bail applications are filed seeking for bail in these criminal appeals.

(2.) These bail applications are decided by this common order because these criminal appeals arise out of a common judgment dated 31.05.2016, passed by the learned 1st Additional Sessions Judge, Rishikesh, District Dehradun in Sessions Trial No. 89 of 2013, "State Vs. Jogendra and others".

(3.) According to the prosecution case, on 20.02.2013, at about 7.50 p.m., an information was given by Gyan Kishore Chamoli at Police Station Ranipokari, District Dehradun that an unknown dead body was lying on Bhogpur Sungoan Road, which was half burnt and headless. A burnt skull was also recovered. The deceased was identified as Surendra Singh, husband of the appellant Smt. Rinku Devi, who along with her nephew Arun Kumar @ Vicky (appellant in CRLA No. 223 of 2016), conspired to kill her husband. A written agreement was executed by Smt. Rinku Devi, wife of the deceased, on a stamp paper of Rs. 50/- in favour of the appellant Arun Kumar @ Vicky for that purpose. The appellant Jogendra Singh, who is uncle of the appellant Rohit, the appellant Arun Kumar @ Vicky and the appellant Rohit strangulated the deceased with a rope and put him in a stream, poured petrol and set him on fire.