B.N. Shukla, J. - (1.) HEARD learned Counsel for the applicant and learned A.G.A. appearing for the State.
(2.) IT is contended by the learned Counsel for the applicant that as per F.I.R. version applicant and 7 -8 persons have inflicted injuries but in the postmortem report one head injury has been found. It is not clear which of the accused is author of the said injury. Incident had taken place during night hours. Learned A.G.A. contended that applicant has criminal history of twelve cases and in reply learned Counsel for the applicant contended that in all the cases the applicant has been acquitted, copy of the Judgment has been filed as annexures -8,9 and 10 of the affidavit.
(3.) DECEASED had received one head injury, it is not clear who is the author of the said injury. Applicant is in jail since 9.6.2010.;