MEWA LAL Vs. STATE

JUDGEMENT

(1.) A perusal of the post-mortem report indicates that injury No. 3 raused by lathi could be sufficient to cause death. It is not known as to which of the personal having lathi has caused this injury consequently it may not be possible at this stage to show that the applicant would be guilty under Section 302, I. P. C. At this stage allegation may stillibe found to prima facie guilty under Section 302, read with Section 149 or Section 34, I. P. C. as the case may ultimately be found.

(2.) LET applicant Mewa Lal be released on bail on his furnishing adequate security to the satisfaction of Chief Judicial Magistrate, Bahraich in Crime No. 131 of 1988 under Section 147, 148. 149, 302, I. P. C. , P. S. Hardoi District Bahraich. Bail granted. .