SUDAMA Vs. STATE OF U.P.

JUDGEMENT

(1.) COUNTER affidavits filed on behalf of the learned AGA in Criminal Misc. Bail Application Nos. 10476 of 2011 and 12523 of 2011 are taken on record. These three bail applications have been moved on behalf of applicants Sudama, Ravindra and Lalji Yadav involved in case crime no. 2570 of 2010, under Sections 302, 394 IPC, P.S. Kotwali, District - Maharajganj.

(2.) SINCE these three bail applications pertain to the same crime number, as such they are disposed of by a common order.

(3.) LEARNED counsel for the applicants submitted that according to FIR, the deceased was taken from his house by co -accused Chandrabhan on 28.12.2010 at 10 a.m.. Next day on 29.12.2010 at 6 a.m., the complainant received information that her husband was lying injured in village -Pipra Rasoolpur. The first informant accompanied by her Jeth and Dewar and co -villagers, went to the spot and found her husband grievously injured. Her husband told her that Chandrabhan, Lalji, Sushma Yadav and Babu Sahab had caused injuries to him by axe.