TENARAM MONDAL Vs. EMPEROR

JUDGEMENT

(1.) This appeal is by one Tenaram Mondal, who has been convicted tinder Section 304, Indian Penal Code, and sentenced to five years rigorous imprisonment.

(2.) He was tried with the aid of the Jury, and the Jury returned a unanimous verdict of guilty under the second portion of Section 304. The Judge, agreeing with the Jury, convicted the appellant and sentenced him as stated above.

(3.) The appeal to this Court, therefore, is upon the ground of misdirection to the Jury.