GANESH @ KANJA PASI Vs. STATE OF U.P

JUDGEMENT

(1.) This is an application for bail moved on behalf of the applicant Ganesh @ Kanja Pasi arraigned in Case Crime No.356 of 2005, under Sections 147, 148, 149, 302, 201, 286 Indian Penal Code and under Sec. 7 Criminal Law Amendment Act, P.S.Dhumanganj, District Allahabad.

(2.) Heard Shri Deepak Dubey, learned counsel for the applicant, learned A.G.A. and have perused the record.

(3.) On 7.12.2005 at abut 12 p.m. the applicant and co-accused are said to have mounted murderous assault on informant's husband by opening fire and throwing bombs. The victim died on the way to the hospital. The post-mortem certificate indicates the presence of eighteen injuries out of which injury Nos. 1,2 and 3 are firearm wound of entry and rest of the injuries are lacerated wounds, contusions and abrasions. Three metallic bullets were recovered from injury Nos. 1,2 and 3. The death was caused due to shock and haemorrhage as a result of ante-mortem injuries-firearm.