JAGILI DAS Vs. STATE

JUDGEMENT

(1.) This is an application for bail by four accused persons charge-sheeted for offences under Ss. 302/325, 323/506, I.P.C. read with S. 34, I.P.C.

(2.) Absence of overt act of petitioners 2 to 4 as per statements recorded is the main ground for support of grant of bail. I am not inclined to accept the same. As revealed from statements there was party faction. Accused persons were armed with lathies at about 8 p.m. in the night. No sooner they saw the deceased petitioners assaulted and others instigated to kill him.

(3.) Unity for welfare of society is laudable. Such united action to take law to hand and to do away with a person who is depicted to be turbulant is blameworthy. In case, the facts are proved, crime is henious in nature. Peace and tranquility of villagers would be affected by unholy aliance of a few. Thus offences committed are anti-social in nature.