DURGA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as the learned AGA for the State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant, Durga Devi, with a prayer to release her on bail in Case Crime No.318 of 2019, under Section 302 IPC, Police Station Belipar, District- Gorakhpur, during pendency of trial.

(3.) Submission is that applicant has been implicated in this case on the basis of confessional statement of co-accused. There is no other evidence against the applicant at this stage to corroborate in his implication. The Constitution Bench of Apex Court in Hari Charan Kurmi and Jogia Hajam Vs. State of Bihar, 1964 SCR (6) 623, has observed: