UPASANA GHOSH ALIAS BRAMHACHARI Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against an order of conviction and sentence passed by the learned trial Judge in Session Trial No. 2(7) of 1987 convicting the accused Upasana Ghosh, @ Bramhachary to life imprisonment for having committed offences under sections 302/201/34 of the IPC.

(2.) For the sake of brevity without obscurity and for transparency, the factual exposure of the case will unfold the history of the incident, failing which, it will create not only a dent on the fact but also on law. The law will scorn us if we depart from the procedure, as glaringly available in section 354 of the Code of Criminal Procedure.

(3.) Now returning to the background of the case, we find that Utpal Chowdhury and his younger brother Ujjal became the disciples of "Shree Tridandi Swamy" shortly before 9 years of the occurrence and the elder brother Uttam Chowdhury @ Uttam Sloko Bramhachary also became the disciple of the said Maharaj some 10 years back and all the three used to put up in the Shree Chaitanya Math at 1/3/12, Dum Dum Road as the place of their abode. Uttam's academic carrier was very much sound who used to occupy the South West Room on the ground floor.