RANVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Learned Counsel for parties and perused the record of the case.

(2.) LEARNED Counsel for accused appellant Ranveer Singh submits that though he has been attributed the role of carrying a country -made gun but none of the injuries described in the post -mortem report, nor even the typical gutter shaped gun shot injury corresponds to the gun shots allegedly fired from his gun. He further submits that appellant Ranveer Singh had no motive whatsoever, and his name has figured in this case only because of an FIR against Ram Pratap Singh, at his instance, who was inimically disposed towards him. Besides, other injuries including two penetrating ones and one pointed one also could not have been caused by the weapon wielded by the accused persons as they had been allegedly armed with fire -arms and banka, a sharp edged weapon.

(3.) IN view of all the aforesaid, without going into the merits of the case, we accept the prayer for suspension of jail sentence as well as stay of recovery of fine qua accused appellant Ranveer Singh, son of Shri Soorat Singh, resident of village Balehara, P.S. Behata Gokul, District Hardoi. It is thus directed that during the pendency of this appeal, the jail sentence and recovery of fine in respect of the aforesaid accused appellant shall remain suspended, and he shall be released on bail subject to the satisfaction of learned Sessions Judge, Hardoi.