RANJANA TAMANG Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both these appeals arise out of the Judgement dtd. 31/7/2009 and order of sentence dtd. 1/8/2009 passed by Additional Sessions Judge, Fast Track, First Court, Siliguri in Sessions Trial No. 13/07 arising out of Sessions Case No. 23(5)07 convicting both the appellants under Sec. 302, 201 and 34 IPC and sentencing them thereunder.

(2.) The spot village is Gyan Jote under Kharibari P.S. in the district of Siliguri. Ranjana Tamang appellant in CRA 653 of 2009 is the widow of deceased Uddiman Tamang. Madan Thakur appellant in CRA 672 of 2009 who is a resident of Arjun Mahal, hamlet of Gyan Jote under Kharibari P.S. is alleged to have extramarital relationship with Ranjana Tamang and both of them are alleged to have committed murder of Uddiman Tamang and buried the dead body in the house of Uddiman Tamang two and half feet below the surface of the room.

(3.) On the basis of the report lodged by P.W.15, at first U.D. Case No.7 of 2004 was registered and thereafter Kharibari P.S. Case No. 18 of 2004 under Ss. 302, 201 and 34 IPC was registered. P.W.16 on the instruction of P.W.15 took up investigation.