SHYAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant and also learned A.G.A.

(2.) The accused-applicant Shyam is involved in the offence under sections 147, 148, 302, 201, I.P.C. in Crime Case No. 28 of 2005 P.S. Jhunsi, District Allahabad.

(3.) It is submitted that the case is based on circumstantial evidence and as per allegations made in the First Information Report, the deceased was said to have been taken away the six accused-persons named therein on 28.1.2005 in the presence of brother of the deceased however no report was lodged and the report was lodged after recovery of the dead body. There is no eye witness of the occurrence.