BISAKHA MAJUMDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order of conviction and sentence dtd. 27/4/2022 and 28/4/2022 passed by the Learned Additional District and Sessions Judge, Fast Track Court (1st), Raiganj, Uttar Dinajpur in Sessions Trial No.06/15 arising out of Sessions Case No.823/14 wherein the learned trial court was pleased to convict the appellant under Ss. 448/326/307 of IPC and sentenced her as follows:

(2.) By the same order learned trial court was pleased to observe that all the sentence was run concurrently.

(3.) The genesis of the case was on the basis of a complaint lodged by Nirmal Roy with the Officer-in-Charge, Hemtabad Police Station, Uttar Dinajpur where he alleged that on 4/4/2023 his wife Minati Roy was discussing with the accused about the money which she owed and the accused Bisakha Majumder assured her that she would come to her house with the money. His wife returned home and on that day at around 12 noon the accused planned not to return the money and came to his house with a cleaver (daw) secretly covering with saree and at the time of discussing about the said money the accused took out the daw and assaulted on her neck with an intention to kill her. When his wife tried to save herself the accused continuously assaulted her on different parts of the body and while screaming she fell down on the ground. Hearing such hue and cry a neighbour viz Banosree Biswas rushed to the spot and the accused thereafter ran away with the cleaver (daw). At that time the complainant was not present at home and neighbouring people took his wife to Kaliaganj Hospital where doctor examined her and immediately referred to Raiganj District Hospital. His wife is under medical treatment at Raiganj District Hospital and is struggling with her life. The complainant further stated that he is working in a private firm at Guwahati and that is why there is delay in informing the incident.