HARENDRA PAL Vs. EMPEROR

JUDGEMENT

(1.) The two appellants before us were tried by jury before the Court of Sessions of Murshidabad and have been Convicted of the murder of one Debendra Mandal.

(2.) On behalf of the appellants it is contended I hat the trial has been vitiated by misreception of evidence and by misdirection in the learned Sessions Judge's summing up to the jury.

(3.) That there has been serious misrecoption of evidence cannot be questioned, and for the purposes of this judgment it will be sufficient to indicate some of the more prominent instances.