RAM PYARE VISHWAKARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajendra Prasad Mishra, learned counsel for the applicant as well as learned Additional Government Advocate for the State of U.P. and Sri Prahlad Maurya, learned counsel for the complainant, through video conferencing in view of COVID-19 pandemic.

(2.) The present bail application has been filed on behalf of the applicant seeking bail in pursuance to the First Information Report registered as Case Crime No. 0095 of 2020, under Ss. 147, 148, 149, 323, 324, 504, 506, 307, 302, 34 I.P.C., Police Station - Gaura Chauraha, District - Balrampur.

(3.) It has been submitted by learned counsel for the applicant that according to the prosecution story, the co-accused Sheshram @ Guddu Vishwakarma had prior enmity with the deceased in relation to the dispute of cutting a tree standing in the field. It is the prosecution case that on the date of incident, all the accused armed with lathi, danda and axe on exhortation of Sheshram @ Guddu Vishwakarma, attacked on the deceased and Sheshram @ Guddu Vishwakarma, inflicted the fatal blow of axe on the head of deceased namely Bahadur Maurya.