LAWS(PVC)-1924-7-162

EMPEROR Vs. ABINASH BOSE

Decided On July 24, 1924
EMPEROR Appellant
V/S
ABINASH BOSE Respondents

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 way committed and that the decapitated body of Abdul Aziz was found on a piece of land overgrown more or less with jungle, called Roybagan, near the village Jhowkhola and that his head was found in another part of Roybagan.