BECHURAM BAG Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 20/12/2017 and 21/12/2017 passed by learned Additional Sessions Judge, Fast Track Court, Serampore, in Sessions Trial No. 05 of 2013 arising out of Sessions Case no. 205 of 2012 convicting the appellant for commission of offences punishable under Sec. 302/376/201 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life and also to pay a fine of Rs.10,000.00, in default, to suffer simple imprisonment for a further period of two years for the offence punishable under sec. 302 IPC and to suffer rigorous imprisonment for seven years and also to pay a fine of Rs.5000.00, in default, to suffer simple imprisonment for a further period of two years for the offence punishable under sec. 376 IPC and to suffer rigorous imprisonment for a period of five years and also to pay a fine of Rs.2,000.00, in default, to suffer simple imprisonment for a further period of one year for the offence punishable under sec. 201 IPC. All the sentences to run concurrently.

(2.) The victim Keya was a 22-year old girl. On 3/1/2012 around 3:30 PM she left her residence. She told her mother she is going to Teliamore. Till 7:00 PM she did not return home. This disturbed her parents and other relations. They started searching for Keya. Around 7:00 PM her paternal aunt Ashima Patra (P.W. 17) received a phone call. A male voice told her he had married Mana (Keya's nickname) and they were residing at Santipur. On the next day i.e. 4/1/2012, father of Keya (P.W. 13) lodged missing diary.

(3.) On 5/1/2012 around 4/4:30 PM one Kesto Malick (P.W. 1), a resident of Baidyabati Chawk went to wash himself at a big pond situated beside Bank Colony. He found the dead body of an unknown girl floating in the pond. She was wearing only a kameez and a panty. He noticed a deep wound on her neck. He lodged written complaint at Serampore Police Station which was scribed by one Soumen Ghosh (P.W. 3). This resulted in registration of Serampore Police Station case no. 07/12 dtd. 5/1/2012 under Sec. 302/201/34 IPC against unknown person.