DILU GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE prosecution case is that on December 27, 1997 at 16.50 hours the prosecution s witness No. 1, Dilu Ghosh, filed a written complaint before the Officer -in -Charge of Dhubulia Police Station, contending that his brother Swapan Ghosh was murdered on the same day at about 15.30 hours when he went to Parmedia Mouza to inspect the standing crops in his own field. The agricultural land of Swapan Ghosh was close to the land of Susanta Ghosh of village Mayakole.

(2.) THE accused Sakshi Ghosh fired at Sambhu Ghosh from a pipe -gun on his right armpit. When the victim was trying to escape from the place of occurrence, he fell down on the ground. The accused Swapan Ghosh chopped off Sambhu Ghosh by a ramdao. Arup Ghosh, Bangshi Ghosh and Paritosh Ghosh inflicted injuries to the victim by ramdao on his hands and legs. Accused Basudeb Ghosh incited the other accused persons to kill the victim.

(3.) ON the basis of such written complaint Dhubulia Police Station Case No. 142 of 1997, dated December 27, 1997 was started against the accused persons for the offences punishable under Sections 302 and 34 of the Indian Penal Code read with Sections 25 and 27 of the Arms Act.