STATE Vs. SUNIL BISWAS

JUDGEMENT

(1.) This appeal has been preferred by the State of West Bengal represented by the Public Prosecutor, High Court, Calcutta under Section 378(1) of the Code of Criminal Procedure against the order dated 20th August, 1985 passed by the learned Additional Sessions Judge, 3rd Court, Howrah acquitting the accused/respondents who are police officials of different ranks of the charge under Section 302/34 Penal Code.

(2.) This case demonstrates the extent of inhuman torture and degrading treatment meted to a prisoner in police lock-up resulting in his illegal or extra-judicial execution.

(3.) The de facto complainant Sailendra Nath Thakur, father of the deceased had filed a revisional application against the order of acquittal. The appeal and the revision have been heard together and this judgement will govern both.