LAWS(CAL)-2013-3-5

SRI BIKASH DAS Vs. STATE OF WEST BENGAL

Decided On March 01, 2013
Sri Bikash Das Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 23rd February, 2005. By the said judgment the appellant/convicted person was sentenced to life imprisonment for committing an offence under Section 302 IPC and was sentenced to three years rigorous imprisonment under section 498A IPC. Fines were also imposed and in default further rigorous imprisonment of one month was directed.

(2.) The case of the prosecution was that the husband Bikash Das had murdered his wife Khuku on 15.12.1993 and the FIR was filed by the victim's mother on 16.12.1993. The FIR was registered and investigation initiated. On completion of investigation charge-sheet was submitted against the accused person under Sections 498A and 302 IPC. Charges were framed under the sections mentioned above to which the accused persons/appellant pleaded "Not guilty" and sought trial.

(3.) In course of trial 24 prosecution witnesses were examined and documents exhibited.