H.C.MISHRA, J. - (1.) Heard learned counsel appearing for the appellant, learned counsel for the State as also learned senior counsel for the informant, on the interlocutory application filed by the appellant for granting bail, during the pendency of this appeal.
(2.) The appellant, along with other two co-accused persons, has been convicted and sentenced for the offence under Sections 302 read with Section 120-B of the Indian Penal Code.
(3.) From the impugned Judgment, it appears that this is a case of contract killing of the deceased due to business rivalry and one of the co-accused had hired other two accused persons for committing the murder of the deceased. In the evidence of the eyewitness to the occurrence, who is the wife of the deceased, it has come that two persons, the accused Chhatru Kumar Saw and this appellant came on a motorcycle and the accused Chhatru Kumar Saw assaulted the deceased with fire arm. There is no allegation against this appellant of assaulting the deceased, though it is stated that he was also present on the motorcycle.;