CHANDRAWATI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned A.G. A. at great length.

(2.) This is a bail application by the accused applicant in case crime No. 196 of 1991 under Sections 302/201, IPC pertaining to police station Parasrampur, District Basti.

(3.) According to the prosecution version, Smt. Kiran was beaten by the applicant and other members of the house on 4-11-1991 at 9 a.m. She was dragged inside the house where she was again beaten and was locked in a room. Smt. Kiran was crying for help which was heard by the neighbourers. The said Smt. Kiran subsequently died and the dead body was taken out and was surreptitiously burnt by the accused at the chakroad towards the west of their plots. The village chaukidar Sri Mihilal lodged the report on 15-11-1991 at 3.20 p.m.