SHYAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned Counsel for the parties on the question of bail during the pendency of appeal.

(2.) The appellants Shyam Singh. Ram Singh, Shobha Singh, Vishal Singh, Vijay Singh, Shailendra Singh and Amit Singh who have been convicted in offence under Sections 147/364 read with 149 I.P.C. and were sentenced to one year and 10 years respectively.

(3.) The learned Counsel for the appellants has argued that there is no motive on the part of the appellants to abduct the abductee deceased Poonam Singh. He has further argued that the appellants have been acquitted from the offence under Section 302/149 I.P.C. He has further argued that the place of occurrence has been described as a Hotel which does not exist and the evidence of defence witness D.W. 1 Chaukidar Ram Das has illegally be discarded