VINAY KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed by Vinay Kumar with a prayer that he may be released on bail in Case Crime No. 792 of 2006 under Sections 302 and 120B, I.P.C. P.S. Kerakat district Jaunpur.

(2.) The prosecution case in brief is that the F.I.R. of this case has been lodged by Kamta Maurya on 9.9.2006 at about 6.05 p.m. in respect of the incident which had occurred on 8.9.2006 at about 1.30 p.m. It is alleged that two unknown persons committed the murder of the deceased Krishna Kant alias Pappu Maurya. The injuries on the person of the deceased were caused by the two motor cyclist born miscreants by fire arm in the office of K. P. Maurya Girl School, Dev Kali. The deceased was the Manager of that School. The deceased in an injured condition was taken to the district hospital, where he was declared dead. The alleged incident was witnessed by the persons who were at the school or near that school.

(3.) During investigation the I.O. collected the evidence to share that the deceased was murdered by the co-accused Sandeep Singh and Rajesh Kumar Shukla at the behest of the applicant. The applicant was giving the location to them and he was having telephonic contact with the said assailants. The applicant was instrumental in the commission of the alleged offence. He was having strong motive to commit the murder of the deceased because the applicant was removed from the office of Managership of the K. P. Maurya Girls School by the deceased.