Abdul Mateen, J. - (1.) HEARD learned Counsel for the appellant with respect to prayer for bail in pending appeal.
(2.) THIS appeal has been preferred by the appellant Suresh Teli against judgment and order dated 18.12.2009 passed by Additional Sessions Judge, Court No. 7, Hardoi in Session Trial No. 861 of 2005 (arising out of Case Crime No. 238 of 2004, under Sections and IPC, police station Behta Gokul, district Hardoi) whereby appellant has been convicted under Sections and IPC and sentenced for maximum term of life imprisonment with fine stipulation. We have gone through the judgment of the court below as well as lower court record including statement of witnesses.
(3.) IT is a case of circumstantial evidence.;