BALARAM ROY Vs. STATE

JUDGEMENT

(1.) THIS is an appeal against an order of conviction under section 302 I, P. C, sentencing the appellant to imprisonment for life.

(2.) THE appellant and one Saraswati Roy faced trial under section 302/34 IPC in sessions Trial No. 2 (7) of 1982 of the Third court of the Additional District judge and sessions Judge, Alipore, saraswati Roy has been found not guilty of the charge of acquitted.

(3.) THE prosecution case was initiated on a complaint lodged by Bamacharan Dutta, father of the deceased Bhabani Roy. The prosecution case, in brief, is as follows :-