BHAGABATI SADHUKHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal against the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, First Court at Krishnagar, District: Nadia in Sessions Trial No. II of August, 2001/ Sessions Case No. 21 of July, 2001.

(2.) The prosecution alleged that on April 15, 1999, one Netai Pada Sarkar, Prosecution Witness No. 1, lodged a written compliant with the Officer-In Charge of the Chakdah Police Station that he noticed a naked beheaded body of an unknown young man of about 30/32 years of age floating in the "Pacha Pukur" at Uttar Ghosh Para.

(3.) Pursuant to such written complaint, Chakdah Police Station Case No. 34 of 1999 dated April 15, 1999 under Sections 302/201 was started.