GAGAN MALLAH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA and perused the record.

(2.) The accused-applicant is involved in Case Crime No.117 of 2017 under section 302 IPC, P.S. Asandra, District Barabanki.

(3.) Learned counsel for the applicant has submitted that when co-accused Smt. Keshar Jahan was arrested, her statement was recorded and in her confessional statement, the name of the present applicant came into light. The applicant was not named in the original first information report. Smt. Keshar Jahan specifically stated that Kallu and the present applicant had killed the deceased. It is also submitted co-accused Kallu has been granted bail vide Bail Application No.6816 of 2017 by order dated 21.08.2017.