SISIR KUMAR CHATTERJEE Vs. STATE

JUDGEMENT

(1.) This is a Reference under Section 374 of the Code of Criminal Procedure for confirmation of the sentence of death passed on the prisoner Sisir Kumar Chatterjee ailias Dalu, under Section 302 of the Indian Penal Code, for the murder of his sister-in-law, Mira Chatterjee. There is also an appeal by the prisoner which has been heard along with the reference.

(2.) The prosecution case is briefly as follows:

(3.) Information was taken to the thana by a neighbour P.W. 1 Anil Kumar Basu, whose evidence is that he was at a local club known as "Netaji Jubak Sangha" and at about 1-45 p.m. when, he and some other members of the club were listening to the Radio Programme known as "Anurodher Asar", i.e., selected record music a, boy named Kumud Roy, aged 12 or 13, came there and gave the information that Baruda's wife, i.e., the wife of Sunil Chatterjee, had been murdered, and then the witness Anil Kumar Basu went to Sunil Chatterjee's house and saw a number of people collected there and he was requested by the people present to run to the police station and lodge an information, as no male member was then at the house except the old master Jagadish Chatterjee, and therefore, the witness wont to the thana and lodged the information which was recorded at the Rajarhat Police Station at 3-25 p.m.