PARAS RAM Vs. STATE

JUDGEMENT

(1.) THIS is an application for bail on behalf of Paras Ram, accused petitioner, whose retrial was ordered pn 8th April 1950. He had made an application for bail to the Sessions Judge, Mahasu, who, in rejecting the application, observed as follows:

(2.) THE accused, Paras Ram, hag moved that Court for bail under the provisions of Clause (2) of Section 498, Criminal P. C.

(3.) THE facts of the case have been sufficiently narrated in the Order of this Court, dated 8th April 1950, directing the re trial of the petitioner in the Court of Sessions. For the purpose of this application, it will be enough, if it is stated that the petitioner had been sent up for trial in the Court of Sessions under Sections 802 and 307, read with Section 34, Penal Code, along with his brother, Gopal, for shooting at Kharia and shooting Karam Das dead. On 1st July 1949, the petitioner was acquitted and his brother, Gopal, was held to have shot Karam Das dead. The petitioner is now faced with an order of retrial.