As per case facts, Baladeb Paul was convicted and sentenced to death for murder. The Public Prosecutor admitted that trial court guidelines for death sentences were not properly considered. The ... defense highlighted numerous defects, including improper charge framing, missing inquest reports, hostile witnesses, lack of injury reports for other alleged victims, no recovery of firearms or ballistic reports, and contradictory evidence. The trial judge also misread witness depositions and relied on unexhibited documents. The question arose whether Baladeb Paul's conviction and death sentence were sustainable given these significant lacunae in the prosecution's case and investigation, and the trial judge's failure to adhere to mandatory Supreme Court guidelines for capital punishment. Finally, the High Court concluded that the conviction was not sustainable due to the prosecution's reliance on interested witnesses without corroboration, critical investigative failures like non-recovery of weapons, and the trial judge's non-compliance with mandatory sentencing guidelines. The death reference was rejected, the conviction set aside, and Baladeb Paul ordered to be released. The court also recommended training for the trial judge.