- (1.) HEARD learned Counsel for the Appellant and learned Additional Government Advocate on this application for bail moved under Section 389 Code of Criminal Procedure in appeal.
(2.) THE Appellant has been convicted by learned Additional Sessions Judge, Court No. 2, Gonda vide judgment and order dated 02.11.2010 passed in Sessions Trial No. 111 of 2006, under Sections 302/34, 201/34 and 404/34 Indian Penal Code and sentenced for a maximum term of life imprisonment with fine stipulation.
(3.) WE have gone through the judgment as well as record of lower court. It is admitted to the learned Counsel for the parties that the case rests on circumstantial evidence.;