KING Vs. KALICHARAN PAL

JUDGEMENT

(1.) THIS is a reference made by the learned Sessions Judge of Assam -Valley Districts under the provisions of B. 307, Criminal P. C, in a case tried by him with the aid of a jury which found the accused Umaoharan Pal and Kalicharan Pal not guilty by a majority verdict of 3; 2.

(2.) THE learned Sessions Judge disagreed with the verdict of the majority in so far as it related to the accused Kalieharan Pal, and made the present reference.

(3.) MR . Barman for the Crown has supported the reference and has argued that the accused Kalicharan Pal is guilty of an offence either under Section 304, Penal Code, or under Section 325, Penal Code, and that the verdict of the jury should be Bet aside in the interests of justice.