- (1.) HEARD learned counsel for the applicant -appellant and learned Additional Government Advocate on the above -mentioned second application for bail moved under Section 389 Cr.P.C. in appeal.
(2.) APPELLANT -Dinesh is convict of Sessions Trial Nos. 187 of 1996 and 188 of 1996. He has been convicted under Sections 147, 302/149 and 201 IPC for maximum term of life imprisonment with fine stipulation vide judgment and order dated 28.05.2007 passed by learned Sessions Judge, Barabanki
(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.;