(1.) THIS is somewhat unusual case. On 19.05.1994, three homicidal death took place. The appellant is charged for that. The facts of the case may be stated at once, but before that we may observe that notwithstanding bulky record made by the prosecution and very lengthy judgment under appeal by trial Court, big question mark remains so far as case against the appellant is concerned.
(2.) THE facts in brief are as under: -
(3.) HEARD the learned advocates for the respective parties. The learned advocate appearing on behalf of the appellant has referred the relevant evidence on record and has submitted that the learned trial Court has submitted that the learned trial Court has committed serious error in convicting the present appellant. Attention was drawn to the evidence of the complainant - Bogha Lakha, particularly to his cross -examination.
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