AFZAL Vs. STATE OF U P

JUDGEMENT

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

(2.) ACCORDING to the prosecution case on 12 -10 -05 the applicant and co -accused Iqbal, Aftab and Yunus armed with a knife used for chopping the animal surrounded Akram, Aslam and Achchhan. The co -accused Yunus caught hold and the applicant with intention to cause his death inflicted knife blow which hit the stomach of the injured. Other persons beaten by Lathi. The injury report shows that there was a stab wound cavity deep in the lower abdomen. The supplementary report shows that the injury was dangerous to life and could be fatal. The injured was operated upon hand. There were injuries in chest diaphram splin and stomach. The applicant does not deserve bail. The bail application is rejected. Application rejected.