- (1.) HEARD learned counsel for the applicant -appellant and the learned Additional Government Advocate on the prayer for bail in pending appeal made by means of moving application under Section 389 Cr.P.C.
(2.) APPELLANT -Hanuman Prasad Pandey alias Gende is convict of Sessions Trial No. 189 of 2006. He has been convicted under Section 302 IPC and sentenced for maximum term of life imprisonment with fine stipulation vide judgment and order dated 08.10.2007 passed by learned Additional Sessions Judge/F.T.C. I, Faizabad. We have gone through judgment and record of lower court, including postmortem report of deceased -Bijma Devi.
(3.) IT is a case where FIR was lodged by one Ram Shankar Pandey alleging therein that his sister -Bijma, who was married to Ram Jagat alias P.P., had died; when he, along with his relations reached at house, found his sister to be lying dead having ligature mark; he suspected that Rajbux Pandey (father -in -law) and his family members had committed crime.;