KING-EMPEROR Vs. ABINASH CHANDRA BOSE

JUDGEMENT

(1.) This is a Reference by the learned Sessions Judge of Faridpur, under Section 307 of the Criminal Procedure Code.

(2.) The case involved a charge of murder, and a conspiracy to murder, against three persons Abinash Bose, Abinash Sarkar and Kali Charan Barai. They were charged with having murdered one Abdul Aziz Khan.

(3.) There is no doubt that a brutal murder was committed and that the decapitated body of Abdul Aziz was found on a piece of land, overgrown more or less with jungle, called Boybagan, near the village Jhowkhola, andl that his head was found in another part of Roybagan.