- (1.) This application under Sec. Code of Criminal Procedure with the prayer for bail has been moved by Appellants Haripal Singh and Veer Singh alias Veere. The Appellants have been convicted in Sessions Trial No. 61 of 2005 relating to case crime No. 166 of 1996 under Ss. / and / IPC of Police Station Wajeerganj, district Gonda and have been sentenced to the maximum term of life imprisonment with fine.
(2.) We have heard learned Counsel for the Appellants and learned Additional Government Advocate on the prayer for bail and have gone through the judgment of the court below, the First Information Report, post mortem report of deceased Anil Kumar Singh, and injury report of PW -1 Sunil Kumar Singh. We have also gone through the statement of the complainant Sunil Kumar Singh and other prosecution witnesses.
(3.) The prosecution version as it unfolds is that on 19.08.1996 at about 02.00 pm the Appellants, armed with Lathi, instigated co -accused Nanmoon Mishra to eliminate the informant and the deceased upon which Nanmoon Mishra hurled a bomb upon Anil Kumar Singh who received bomb injuries and died while on way to the hospital. It is also the prosecution case that complainant Sunil Kumar Singh was also dealt with.;