LAL BABU Vs. STATE

JUDGEMENT

(1.) Applicant Lal Babu has applied for his bail in connection with case crime No. 274 of 1999 under Sec. 302/34, I.P.C. relating to police station Maurav/an, District Unnao.

(2.) Heard.

(3.) Looking to the weapon assigned in the hands of the applicant in the first information report and the nature of injuries noted in the postmortem report. Applicant is allowed bail on his furnishing sureties and a personal bond of the like amount to the satisfaction of the C.J.M. concerned. Bail Granted.