SUDEB CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment, order of conviction and sentence dated 21-7-2005 passed in Sessions Trial No. 1(12)/2004 arising out of Sessions Case No. 8(10)/2004 by learned Additional District and Sessions Judge, Fast Track Court, Bishnupur, Bankura whereby the appellant Sudeb Chowdhury was found guilty for the offence punishable under Section 302 IPC, convicted and sentenced to suffer R.I. for life and to pay a fine of Rs. 5,000/- in default to suffer R.I. for two years.

(2.) Concisely stated, the case of the prosecution is that on 1-2-2004 around 8.30 a.m. appellant Sudeb Chowdhury reported to the de facto complainant that his wife Sakuntala Chowdhury has expired. The de facto complainant along with some other villagers arrived at the house of the appellant and found that the wife of the appellant was lying dead on a cot in his room. They suspected foul play and enquired as to how the victim died. The appellant then confessed before the villagers that on 31-1-2004 at about 11/12 p.m. he had murdered his wife by throttling.

(3.) The de facto complainant lodged a written complaint at Bishnupur Police Station and on the basis of such complaint Bishnupur P.S. Case No. 6/2004 dated 1-2-2004 under Section 302 IPC against the appellant was started. The investigation was taken up. On completion of the investigation charge sheet under Section 302 IPC was submitted against the appellant Sudeb Chowdhury.