NITAI DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Prosecution case

(2.) Sub Inspector Prosenjit Kar of Nakashipara Police Station received information, one dead body was lying at Gacha Ghosh Para. He diarized the information and proceeded to the spot. He photographed the dead body. One Ratan Ghosh (P.W. 1) lodged a written complaint which was scribed by one Asim Dey P.W. 20 (Exhibit - 1/A). It was alleged therein on 18/8/2013 at 10:15 p.m. Ratan noticed the dead body of a 26 year old man wearing read ganji and jeans trousers lying in front of the house of Sukumar Das (P.W. 5). He found blood oozing from the throat of the body. He suspected deceased had been murdered elsewhere and had been dumped at the said spot for erasing evidence. Nobody could identify the deceased. On the basis of aforesaid written complaint, Nakashipara Police Station Case No. 681/13 dtd. 19/8/2013 was registered for investigation under Sec. 302/201 of the Indian Penal Code against unknown persons.

(3.) In the course of further investigation, S.I. Surajit Ghosh examined parents and wife of the deceased. Wife identified the photograph of the deceased, namely, Anil Paswan.