KAGEN BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) There are two appellants and both of them are convicted under Section 302/ 34, I. P.C. for the offence of committing the murder of one Badal Bera. The trial Court sentenced both of them to death. They preferred an appeal and the matter was also referred to the High Court for confirmation of the death sentence. The High Court, after considering the evidence, however, reduced the sentence to imprisonment for life and dismissed the appeals filed by the convicts.

(2.) In this appeal, the learned Counsel submitted that the case entirely rests on the circumstantial evidence and both the courts below have convicted the appellants on the mere suspicion and that suspicion, however, strong cannot take place of proof.

(3.) The prosecution case is as follows:- The first appellant, Kagen Bera (A-1) is alleged to have illicit connections with Smt. Jyotsna Bera (A-2) even prior to her marriage with the deceased. The first appellant was the resident of Baharpota and the second appellant before her marriage was a resident of Nilkunthia where she used to live along with her parents. Both of them used to work in a bidi factory and while working there they developed intimacy and cordiality between them. Later A-2 was given in marriage to the deceased in the year 1976. Two months after the marriage A-2 left her job and joined her husband. It is alleged, however, that the intimacy between the two appellants continued and they decided to murder the deceased. With that object the two appellants induced the deceased to accompany them to Village Bahhichar along the railway track on 14-10-76 at about 10.30 p.m. All of a sudden, they caught hold of him and murdered him by cutting his throat. The first appellant is alleged to have purchased the dagger from a cutlery shop. The deceased died instanteneously. It is further alleged that after the murder, the second appellant Smt. Jyotsna Bera rushed towards the house of PW 3 which is nearby and cried out that her husband was killed by some unknown persons and fainted. Some neighbours gathered near the railway track and a report was given to the police and PW 23, the investigating officer conducted the investigation. He rushed to the village and found the dead body but due to darkness, inquest could not be held on that night. Next day, the investigating officer held inquest and he also examined A-2, who told him that some unknown persons killed her husband. It is also on record that A-1 also was present during the inquest. The investigating officer, however, interrogated many persons and also the two accused and it is alleged that at their instance certain incriminating articles, along with the dagger, were recovered. The further prosecution case is that a sandal was found at the scene of occurrence, which was also recovered and the expert's evidence is to the effect that the sandal fitted to the foot of A-1. The further case of the prosecution is that judicial confession of A-1 was recorded by PW 22, the Judicial Magistrate. After completion of the investigation, a charge-sheet was filed. Both the courts below have rejected the extra-judicial confession as well as the judicial confession. They relied mainly on the recoveries. The circumstances relied upon by the courts below are:-