JITENDRA Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Petition is filed,under Sections 437 and 439 of the Code of Criminal Procedure, by the petitioner, who is Accused No.13 in Crime No.192 of 2014 of Unguturu Police Station, Vijayawada in S.C.No.3 of 2018 on the file of the VII Additional District and Sessions Judge at Vijayawada, seeking bail.

(2.) The petitioner is an accused of offence under sections 120B, 148, 302, 440, 212 read with 149 IPC and Sections 25 and 27 of the Indian Arms Act. The case relates to an offence took place on 24.09.2014, in which three people were killed. Heard the learned counsel for the petitioner and the learned Public Prosecutor for the State.

(3.) As per the petitioner he was arrayed as an accused solely based upon the confessional statement of a co-accused.