BITTAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant(s) as well as learned A.G.A. and perused the record.

(2.) Accused-Applicant seeks bail in F.I.R.No.0059 of 2018, under Section 302 I.P.C., Police Station Musafirkhana, District Amethi.

(3.) Learned counsel for the accused-applicant contends that the accused-applicant is a lady and mother of two children; she is accused of pushing two daughters of her uncle into a well as a result thereof they died; in fact, the accused-applicant tried to save her two cousins and she also fell down in the well while saving her cousins, the deceased; the accused-applicant was taken out of the well by the villagers, but her two cousins, who fell into well, could not be saved, and they died; there is no evidence on record to suggest that someone saw the accused-applicant pushing two minor girls into well; and there is no motive of the accused-applicant even otherwise of committing the offence.