NARAIN DAS Vs. STATE

JUDGEMENT

(1.) THE appellant, Narain Das, was committed to the Court of Session to stand his trial of an offence under Section 302, Penal Code. The learned Sessions Judge convicted him of an offence under Section 326, Penal Code and sentenced him to transportation for life. This appeal was originally filed through the Superintendent of the jail. Subsequently Mr. K. C. Pandit, Advocate, appeared on behalf of the appellant and argued the appeal.

(2.) THE prosecution case was that on 30 12 1952 the appellant committed the murder of one Dila Ram, Pujari of Deota Chhatarmukh of Mehlan under the following circumstances :

(3.) THE following points for determination arise in this case: