ANANA MOHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the appellants as well as the State on point of bail.

(2.) WE have gone through the LCR and considered the submissions advanced by both the parties.

(3.) THIS case relates to murder of a young i. A. S. Officer posted at that time at gopalganj as District Magistrate. All the appellants have been convicted under Sections 302/149, IPC along with other sections and have been awarded death penalty. Having regard to the facts and circumstances of the case as well as nature of the offences, we do not think it proper to release the appellants on bail. 3a. Accordingly, the prayer for bail is hereby rejected.