GOPAL NEOGI Vs. STATE OF WEST BENGAL.

JUDGEMENT

(1.) We have heard the learned counsels for the parties and perused the relevant material.

(2.) The conviction of the accused-appellant under Sections 302/201 of the Indian Penal Code made by the learned trial Court and affirmed by the High Court is based entirely on circumstantial evidence. The test, therefore, would be whether the circumstances relied upon by the Courts below have been proved against the accused-appellant and if so, whether they give rise to a chain of circumstances which point to only one direction that it is the accused and the accused alone who is responsible for the crime.

(3.) Learned counsel for the appellant has very elaborately taken us through the evidence of the witnesses and the judgments under challenge.