- (1.) WE have heard learned counsel for the appellants and the learned counsel for the State.
(2.) AFTER having gone through the evidence of eye witnesses and the discrepancies pointed out in the medical report and F.I.R. version, we do not consider it to be a case for grant of bail, because prosecution has stated initially that the deceased had been dragged behind the bushes making it difficult for eye witnesses to see accurately the manner and nature of the injury. So far as the lady deceased is concerned, the prosecution version tallies with the medical report because skull has been fractured and she has also been strangulated. Accordingly, we are of the opinion that it is not a fit case for grant of bail during the pendency of the appeal. Accordingly, the prayer for bail of the appellants is hereby rejected. However, the paper books of the case may be got prepared at the earliest and list this appeal for hearing immediately thereafter.;