BINJARAM Vs. STATE

JUDGEMENT

(1.) Heard. Perused the challan papers.

(2.) Co-accused Rekha against whom it is alleged that she had murdered deceased Pepo by throttling her neck has already been released on bail. Petitioner-Bin Jaram is the father-in-law and petitioner Nathuram is the husband of deceased Pepo, who was married some more than seven years prior to her death. The doctor after conducting postmortem examination of the dead body of Smt. Pepo, which was exhumed after five days, has opined that there was a fracture of hyoid bone and that the cause of death was due to throttling shvcia. There is no direct evidence. The witnesses examined by the I.O. have also stated that during that period in the village Malaria epidemics had broken in the Village.

(3.) Therefore, keeping in view all the facts and circumstances of the case, I feel that it will be just and proper to grant bail to the petitioners Accordingly this petition is allowed and it is ordered that petitioners (1) Binjaram & (2) Nathuram be released on bail provided each one of them executes his personal bond for a sum of Rs. 20,000.00 ( Rs. twenty thousand) and furnishes two sound and substantial sureties for a sum of Rs. 10,000.00 each to the satisfaction of the learned Additional Sessions Judge, Barmer for his regular appearance before him in the case arising out of Crime No. 180/94. Police Station, Sadar Barmer on each and every date of hearing and whenever ordered to do so. Bail Granted.