SELIM SK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been filed against the judgment and order of conviction and sentence dated 26th April, 1999 passed by the learned Judge, Special Court (E.C. Act) and Additional District and Sessions Judge, South 24-Parganas, Alipore in Sessions Trial No.3(8)98 arising out of Sessions Case No. 20(6)98. By the said order the appellant was sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.5,000/- in default to suffer further R.I. for six months under Section 302 IPC.

(2.) The case of the prosecution is that the victim was married to Selim Sk.

(3.) The victim gave birth to four children and of late the appellant fell in love with another woman as a result of which he did not maintain the victim and children well. The appellant worked at a tea stall at Ekbalpur, Kolkata and the victim went to bring money from the appellant to maintain her family. On 27th March, 1994 she informed her parents that she was going to meet the appellant at the road side. The victim did not return home and on search being made her dead body was found. An FIR was filed on 28th March, 1994, P.S. Case No. 121 dated 28th March, 1994 was started by the Bishnupur Police Station.