Markandey Katju, J. - (1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of a Division Bench of Calcutta High Court dated 22.12.2005 in Criminal Appeal No. 5 of 1988 by which the conviction of the accused, Sukumar Roy under Section 304 Part I read with Section 34 IPC, has been upheld.
(3.) Heard learned counsel for the parties and perused the record.;