SATEYNDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) This criminal revision has been preferred against the order dtd. 19/7/2023, passed by the learned Additional and Sessions Judge, Court No.2, Kasganj in Session Trial No. 173 of 2022 (State Vs. Ram Niwas and another) relating to crime number 0033 of 2022 under Sec. 302 IPC, P.S. Sahavar District Kasganj. By the impugned order, the learned trial court cancelled the bail and the revisionists were sent to Jail.

(2.) Learned counsel for the revisionists submitted that the they were granted bail by this court vide its order dtd. 15/11/2022, 18/11/2022 and 29/11/2022 passed in Criminal Misc. Bail Application No. 47180 of 2022, Criminal Misc. Bail Application No. 22379 of 2022 and Criminal Misc. Bail Application No.44615 of 2022. During the trial, the revisionists did not misuse the liberty of bail.

(3.) During the trial, two prosecution witnesses were examined by prosecution such as PW 1 Ranjeet Kumar and PW 2 Jai Prakash. Both the witnesses were declared hostile since they did not support the version of the prosecution. Statement of PW 3 Manoj was recorded on 5/7/2023. He also did not support the prosecution version and was thus declared as hostile.