JAGDISH RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant appeal is preferred against the judgment and order dtd. 22/6/2023, passed in Sessions Trial No.02 of 2022, State of Uttarakhand vs. Jagdish Ram, by the Court of Sessions Judge, Bageshwar. By it, the appellant has been convicted and sentenced under Ss. 302, 201 IPC. The appellant seeks bail during pendency of the appeal.

(2.) Heard on Application for Bail and Suspension of

(3.) The wife of the appellant went missing in the night of 9/11/2021. Subsequently, hear dead body was recovered.