SAMBHU MAKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) On 28/11/2016 at about 11 P.M. one Sumita Sahoo, wife of Dharmahari Sahoo was sleeping in her room with her daughter Sipra. At that time the accused namely Sambhu Makar trespassed into the house of Sumita Sahoo and assaulted her with the help of a knife causing sharp cutting bleeding injury on her abdomen, arm and arm-pit. On being assaulted as such she woke up and saw the accused with blood stained knife in his hand. She raised scream which attracted the brother-in-law of Sumita and other neighbouring people. While the brother-in-law of Sumita was approaching towards her house, he saw the accused fleeing away with a knife in his hand. The accused also uttered that he had finished Sumita.

(2.) The brother-in-law of the injured and other local people took her to a primary health centre. The Medical Officer gave initial treatment to the injured and then referred her to East Medinipur District Hospital at Tamluk.

(3.) The said brother-in-law of injured Sumita namely Baneshwar Sahoo lodged a written complaint on 29/11/2016 before the Officer-in-charge, Moyna Police Station. On the basis of which police registered Moyna Police Station Case No. 311 of 2016 under Ss. 448/326/307/509 of the Indian Penal Code and took up the case for investigation.