MADHUSUDAN CHAKRABORTY ALIAS MADHU Vs. STATE OF WEST BENGAL
LAWS(CAL)-2010-3-105
HIGH COURT OF CALCUTTA
Decided on March 03,2010

MADHUSUDAN CHAKRABORTY @ MADHU,PIYUSH GOSWAMI Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Introduction: Once upon a time there lived in the City of Joy, a soul, who pledged his mortal frame to the battery of assault before a group of revelers when he had sought to prevent their onslaught on a damsel in distress, whom, they had zeroed on after trailing her two wheeler.
(2.) She has lived to ruminate the trauma of the said night and to silently mourn the sacrifice of the brave heart, who became deathless. Background Facts
(3.) It is not the WHY; but it is HOW the life of the said Soul ebbed away, would be our logjam in this appeal.;


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