- (1.) N. K. Mehrotra, J. Heard Smt. Archana Mishra, Advocate learned Counsel for the appellant and the learned Additional Government Advocate.
(2.) THIS appeal was admitted on 3-6-2004. Record has been received. Heard on prayer for bail by accused appellant Dinesh Pasi. I have examined the evidence. There is no direct evidence. All the witnesses have given statements that they have seen the deceased accompanied with accused before the time of the incident. Thus, it is a case of circumstantial evidence.
(3.) THEREFORE, Dinesh Pasi is enlarged on bail on his furnishing two sureties and a personal bond of the like amount to the satisfaction of the Court concerned. During the pendency of the appeal, the execution of the impugned judgment and order of conviction and punishment dated 26-5-2004 passed by Addl. Sessions Judge (F. T. C. II), District Lucknow, in Sessions Trial No. 844 of 2003 shall remain suspended. Appeal suspended. .;