MULU Vs. STATE OF M P

JUDGEMENT

(1.) LOOKING to the nature of evidence with respect to ransom payment, prosecution evidence is not satisfactory. PW 2 Jamuna Prasad, brother of complainant, in his statement in Court has stated that he paid Rs. 1,00,000/ - in two instalment but this does not find mention in his statement under section 161 Code of Criminal Procedure.

(2.) CONSEQUENTLY , applicant is directed to be released on bail during pendency of appeal subject to following conditions :