SURESH NARAIN Vs. STATE

JUDGEMENT

(1.) Heared learned counsel for the petitioners, learned P. P. and the learned counsel for the complainant.

(2.) All these three bail applications being connected are disposed of by this order.

(3.) Learned counsel for the petitioners and the learned P. P. have argued at length and a number of statements of the witnesses, who have been examined in the Court of Session have been read over to me to show that there is a conspiracy in this case, and on account of the said conspiracy Smt. Rama was murdered. It was argued that this is a case of extracting dowry money from the parents of Smt. Rama deceased and in that act this heinous offence has been committed.