Criminal Law Burden of proof of guilt-General and special burdens, if in conflict-Plea of insanity-Mode of proof enumerated- Questions under s. 154 of Evidence Act-When court can permit-Indian Penal Code, 1860 (Act 45 of 1860), ss. 80, 84, 299-Indian Evidence Act, 1872 (1 of 1872), ss. 105, 137, 154.
The appellant was charged with murdering his wife. Before the Sessions Judge a defence was set up that the appellant was insane when the incident took place and was not capable of understanding the nature of his act. The Sessions Judge rejected the plea of insanity and convicted him under s. 302 of the Indian Penal Code. On appeal the High Court confirmed the conviction
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