NARAYAN CHANDRA DEY Vs. STATE
LAWS(CAL)-1987-4-24
HIGH COURT OF CALCUTTA
Decided on April 03,1987

NARAYAN CHANDRA DEY Appellant
VERSUS
STATE Respondents





Cited Judgements :-

UCHHAB SAHOO VS. STATE [LAWS(ORI)-1988-5-3] [REFERRED TO]


JUDGEMENT

- (1.)The appellant has been convicted and sentenced to suffer imprisonment for life and to pay a fine of Rs. 500/- under S. 302, I.P.C. by the Sessions Judge, Hooghly in the Sessions Trial Case No. 57 of 1983 of that Court on the finding that the appellant murdered his youngest son aged about 2-1/2 years on 7-8-82.
(2.)The learned Sessions Judge after discussing the circumstances of this case on the basis of which he passed the order of conviction held that though motive for the murder could not be proved by the prosecution, there could be only one conclusion from the circumstances that the appellant caused the death of his baby Nayan by drowning him in the Ganges and that the plea of insanity having not been proved the appellant was liable to be convicted and sentenced under S. 302, I.P.C.
(3.)Being aggrieved by the order of conviction and sentence passed by the learned Sessions Judge, the accused has preferred the present appeal.


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