ANIL KUMAR S/O SHYAM SUNDER Vs. STATE

JUDGEMENT

(1.) Learned Public Prosecutor has chosen not to file reply to the instant application for suspension of sentences.

(2.) Heard on the application for suspension of sentences. Perused the material available on record.

(3.) Learned Counsel Shri S.K. Verma representing the applicant- appellant urges that the case of the prosecution is based on circumstantial evidence in the form of last seen and recoveries. The sole witness pertaining to circumstance of last seen PW.1 Pramod Kumar attributed identical allegations to Mohan Ram, Shivdayal and the present applicant. In addition thereto, a stone said to be stained with blood lying near the scene of occurrence was recovered at the instance of the applicant-appellant. He further urges that the application for suspension of sentences filed (2 of 3) [SOSA-1339/2019] on behalf of Mohan Ram @ Mohaniya has been accepted by this Court vide order dated 11.11.2019. Shri Verma thus, craves indulgence of bail to the applicant-appellant during pendency of the appeal.