KESHAB PRASAD SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal by the convict Keshab Prasad Singh is filed against the Judgment and order of conviction dated 8-1-99 and sentence dated 11-1-99 passed by the learned Sessions Judge of the 6th Bench of the City Sessions Court at Calcutta in Session Case No. 17 of 1997 arising out of Bowbazar P. S. Case No. 454 dt. 2-12-96. By the said judgment, the learned Sessions Judge found the accused guilty under Section 302 of IPC and convicted him thereunder and sentenced him to suffer imprisonment for life.

(2.) The prosecution's case in brief is that the convict Keshab Singh along with his wife Sila Devi, minor son Rabi {P.W. 18) and daughter Sikha was residing in the Darwan's Quarter on the roof of the fourth stroried building at 14, Princep Street, Calcutta. In the morning of 2-12-96, Rambahadur Singh (P.W. 3), brother of Sila Devi received an information through one Mustafa, a porter of Princep Street and one Basista Narayan Singh (P.W. 7) that at about 6.30 a.m. Sila Devi was lying in a pool of blood on her bed inside the Darwan's quarter of Keshab Prasad Singh. On getting such information, Rambahadur Singh rushed to the spot and noticed that his sister with several bleeding injuries on her person was lying dead and the husband of the victim with his son and daughter was missing.

(3.) The matter was informed to the police and after arrival of the police, a written complaint was written and after signing it, Rambahadur Singh sent it to the police officer on the basis of which a formal F.I.R. was drawn and the case was taken for investigation.