DASGUPTA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE sole accused in a case of murder, who was found guilty as per the charge and awarded a punishment of life imprisonment by the Additional District Court, Tiruvannamalai, has brought forth this appeal challenging the judgment.

(2.) ORIGINALLY, a charge was framed under Sec. 302 of I. P. C. , and subsequently, an additional charge was framed under Sections 354, 376 read with 511 of I. P. C. A revision was preferred by the appellant before this Court in Crl. R. C. No. 245/98, and this Court by an order, quashed the additional charge under Sections 354, 376 read with 511 of I. P. C. and directed the Court of Sessions to proceed with the trial in respect of the charge of murder. Accordingly, the accused was tried, and the lower Court found him guilty and awarded life imprisonment.

(3.) THE short facts necessary for the disposal of this appeal can be stated thus: