(1.) Victim Biswa Pramanick and Bhuban Pramanick are brothers. At all material times they carried on business of country liquor from their house. The accused Ashutosh Pramanick, Debu Pramanick, Ajay Pramanick, Jhantu Pramanick, Jagannath Pramanick were their cousins. Over the sale of country liquor, there had been alterations with the customers. The customers also, under the influence of liquor, used to spoil the toilet belonging to the accused. On that score, there had been altercation between the accused and the victims. Angurbala, the mother of the accused and Aunt of the victim lodged a complaint with the police station on the day previous to the date of the unfortunate incident. We, however, do not find any incident of altercation either between the customers and victims or between the accused and the victims on the fateful day.
(2.) INCIDENT : On the evening of May 18, 1998 Biswa was taking tea at the Tea Stall of Bimal Gharami. Biswa was watching Janmabhumi in Doordarshan, being played in the television set of Bimal in his house, through the window. Soon thereafter, Biswa left the shop for his house. Within a short while he came back and started gossiping with Jugal (PW-5) in front of the tea stall of Bimal. At about 7:00/7:30 p.m., Ashu, Ajoy, Dasu and others came to the spot and fired at Biswa. As per the written complaint made by Gour, brother of the victims, Ashu, Dasu and Ajoy shot Biswa from the pipe gun, they were carrying. The lady folks of the house including Gour came to his rescue when they threatened to kill Gour also. Bimal saved Gour by guarding him and then made a passage for Gour through his house. The accused then shot Bhuban while he was coming out of his house.
(3.) F.I.R. : Gour lodged the written complaint at 11:55 p.m. as would appear from the endorsement of Tilzala Police Station having its camp at Bainchtala (Dakshin). The evidence further reveals that Rama, wife of Biswa along with her daughter went to the house of one Pradip Mandal and therefrom made a phone call to the Police Station. The local MLA also made a phone call to the Police Station. The telephonic message so received and recorded by the Police was tendered in evidence.
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