BHAIYA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ravi Shankar Mishra, learned counsel for the applicant and Sri Hans Raj Verma, learned A.G.A. for the State.

(2.) It has been contended by the learned counsel for the applicant that the applicant is in jail since 3/1/2015 in Case Crime No. 294 of 2014 u/s 147, 148, 149, 323,324, 504,506,452, 307, 308, 304 IPC, P.S. Raniganj, District Pratapgarh. It has been submitted that the applicant has been falsely implicated in this case as he has not committed any offence as alleged.

(3.) Sri Mishra has filed questionnaire being issued from the learned trial court dtd. 22/4/2022, the same is taken on record.