BAL MUKUND MALAKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants as well as learned APP in connection with both the aforesaid appeals arising of Khagaria PS Case No. 451 of 2015.

(2.) There is no prayer for bail on behalf of Sri Ram Malakar, the appellant of Cr. Appeal (SJ) No. 2688/2017, on account thereof, not order is needed.

(3.) In Cr. Appeal (SJ) No. 2469/2017, Bal Mukund Malakar and Meena Devi are the appellants. Considering the evidence of the doctor PW-8 who had not found any kind of ante-mortem injury over the dead body of deceased, Soni Kumari inconsonance with Ext-4, FSL report which also lacks presence of any kind of poisonous substance in the viscera, appellants, Bal Mukund Malakar and Meena Devi are directed to be released on bail on furnishing bail bond of Rs. 10,000/- each with two sureties of the like amount each to the satisfaction of Sri Narayan Prasad Singh, Presiding Officer, Fast Track Court No.1, Khagaria in Sessions Trial No. 105/2016/94/2017 arising out of Khagaria PS Case No. 451/2015 corresponding to GR No. 1730/2015 till pendency of this instant appeal in terms of Section 389(1) Cr.PC.