ARJUN SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This criminal appeal is directed against an order of conviction under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine with default clause passed by the learned Additional Sessions Judge, Purulia in connection with Sessions Trial No. 5/04. Heard the learned counsel appearing on behalf of the appellant as well as the learned counsel on behalf of the State. Perused the impugned judgment, the deposition of the witnesses and other materials on record.

(2.) The prosecution case, in brief, is as follows: On May 31, 2001 at about 4 p.m. in the afternoon the de facto complainant Gour Singh (PW/1) was intimated by one Bhuban Singh (PW/6) that his elder sister Gandha Singh was killed by her husband. On receipt of such news he at once rushed to the village Ghoratika where the matrimonial home of his elder sister was situated. Reaching at her matrimonial home he found that his sister was lying dead with bleeding injuries. On being asked by him as to how she died the appellant disclosed that out of anger he hit his wife with a shaal log on her head and that caused her death.

(3.) The aforesaid incident being reported to the Bandwan Police Station a specific case for the offence punishable under Section 302 IPC was registered there and upon completion of investigation police submitted charge-sheet for the self-same offence.