JAISI RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.K. Dwivedi for the appellant and the learned A.G.A. for the State.

(2.) This is an application for bail on behalf of appellant Jaisi Ram who has been convicted and sentenced to imprisonment for life under Section 304-B I.P.C. His earlier bail appli-cations were rejected on the ground that the applicant is husband of deceased and his case is distinuishable from other convicts who have already been bailed out during the pendency of appeal.

(3.) Sri Dwivedi learned counsel for the appellant submitted that the appellant is in jail for the last about ten years and his appeal has not been heard nor there is any chance of appeal being heard in near future. It was further submitted that the trial court has not assigned any special reasons for awarding imprisonment for life and that there has been no compliance of the provisions of Section 235(2) Cr.P.C. on the question of hearing of sentence.