BANTI Vs. STATE OF U P

JUDGEMENT

(1.) ORDER on Crl. Misc. Bail Application No. 365102 of 2013.

(2.) I have heard learned counsel for the parties on the bail prayer of the appellant, who has been found guilty under sections 307/34 and 452 IPC and sentenced to suffer various terms of imprisonment, maximum being 4 years. Fine has also been imposed.

(3.) LEARNED counsel for the appellant submits that the appellant is innocent and has falsely been implicated in the present case. He further submitted that false allegation has been made against the appellant and the evidence of witnesses of fact is not believable. He further submitted that there is no credible evidence against the appellant to show his complicity in the commission of the alleged offence. It is further submitted that if the accused -appellant is released on bail, he will never misuse the liberty of bail. He further submitted that there is no likelihood of early hearing of this appeal in near future.