- (1.) There is an injured witness and therefore, her presence at the scene of crime can not be doubted. There appears to be no suggested motive for false implication of the solitary accused in the murder case.
(2.) The accused is the brother-in-law of the informant, who is the injured witness.
(3.) In the circumstances, we do not find any good ground for granting bail to the appellant during the pendency of this appeal. Prayer for bail is rejected.;