- (1.) BARKAT Ali Zaidi, J. Accused-applicants Sita Ram and Lalji along with one Ramjee Saroj and Menaj are charged under sections 304, 323, 504 Indian Penal Code. They have come for bail here.
(2.) HEARD Sri Ali Hasan, Advocate for the applicants and Addl. Government Ad vocate for the State. Four persons are said to have as saulted the deceased aged 60 year in village Bhikri Police Station Suriyawan, Dis trict Bhadhohi, around 10 A. M. on 9. 9. 2008. The post-mortem report mentions that death of deceased was caused due to lac erated wound on the head. The First In formation Report mentions that the injury was caused with a lathi by co-accused Manoj. The applicant was not, therefore, re sponsible for the fatal injury. On similar consideration, the co-accused Ramji Saroj was granted bail by Hon'ble (Mrs.) Justice Saroj Bala by order dated 4. 11. 2008. The accused applicant may, therefore, be granted bail. He be released on bail on his fur nishing a personal bond of Rs. Twenty thousand with two sureties in the like amount to the satisfaction of the Trial Court. .;