VEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Devendra Saini, learned Counsel for the appellant-Veer Singh, Sri M.A. Zaidi, learned Counsel for the appellant-Sher Pal, learned A.G.A. for the State and perused the trial court judgment and record.

(2.) Prayer for bail in the appeals preferred by appellants Veer Singh and Sher Pal are being considered and disposed of by means of a common order.

(3.) It is argued by the learned Counsel for the appellant-Veer Singh that the co-accused Sumant and Ganga Ram have already been granted bail by earlier orders of this Court in separate appeals preferred by them. Specific role of stabbing the deceased-Prithvi Singh with spear has been assigned to Sher Pal. The other appellant Veer Singh is said to have caused injury to Trilok with spear. There is a solitary spear injury found on the person of the deceased.