ABDUL KHAN Vs. EMPEROR

JUDGEMENT

(1.) In this case the accused was tried on charges of murder and conspiracy to murder under Secs.302 and 302-120-B of the Indian Penal Code.

(2.) He was acquitted on the charge under Section 302, Indian Penal Code, but convicted on the charge under Secs.302-120-B.

(3.) On appeal to this Court against his conviction under Secs.302-120-B this Court ordered as follows "the verdict of the Jury and along with it the conviction and sentence of the appellant are set aside and we direct that the appellant be tried according to law."