HASMAT KHAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri S. K. Mandal, learned counsel for the applicant and Sri U. K. Uniyal, teamed Government Advocate. '

(2.) THE applicant is undergoing sen­tence for the offence punishable under section 302, LPC. on the ground of suf­fering of his wife of epilepsy, he has prayed for short term bail.