RAFAT MIAN Vs. STATE OF ALL

JUDGEMENT

(1.) Heard the learned counsel for the appellant and also the learned counsel for the State.

(2.) I have also perused the papers having bearing upon this case. It is a case in which a lady has been preyed upon in a gruesome manner. An attempt was also made to outrage her modesty before setting her ablaze. She succumbed to her injuries subsequently. The appellant was not on bail in the court below. Thus, no ground for bail is made out. Hence, prayer for bail is rejected.

(3.) I have gone through the evidence on record very carefully and considering the horrible nature of offence, I fell pricked by my judicial conscience to proceed further for issue of notice for enhancement of the sentences awarded by the trial court while exercising by inherent powers under section 482 Cr. P.C. and under sections 397/401 Cr. P.C.