STATE Vs. ASHIRUDDLN MASTER

JUDGEMENT

(1.) WE have before us a reference made by the learned Asst Ses J. L. A. D. under Section 307, Cr. P.C. in a case in which one Ashiruddin Master and Abdul Kuddus were found guilty by a majority verdict of the Jury under Section 366, I P.C. The learned Judge disagreed with the verdict of the Jury and made this reference in the interests of justice.

(2.) ASHIRUDDIN and Abdul Kuddus were tried along with 3 others - - one Hayet Ali. Kaset 'alias' Kashem Ali, and Mongla Munshi

(3.) AS regards the alternative intention described in Section 366, I. P.C. the learned Judge has referred to the evidence of the girl who has stated