AMALESH CHANDRA Vs. STATE

JUDGEMENT

(1.) The appellants Sunil Chandra Roy and Satyendra Chandra Roy were convicted of offences which arose out of an incident which resulted in the death of Col. S. C. Mitra. These two appellants are brothers and they were charged alongwith a third brother Amalesh Chandra Roy who was acquitted.

(2.) Sunil Chandra Roy was charged with the murder of Col. S. C. Mitra and was further charged with causing simple hurt to Mrs. Sati Mitra. The appellant Satyendra Chandra Roy was charged jointly with his brother Amalesh Chandra Roy with causing simple hurt to Nirmal Kumar Mitra and all three were further charged with criminal trespass.

(3.) As I have stated Amalesh Chandra Roy was acquitted on both the charges made against him. Sunil Chandra Roy was acquitted of murder and of causing hurt to Mrs. Sati Mitra but was found guilty of causing grievous hurt under Section 325 of the Indian Penal Code. He was further found guilty of criminal trespass.