NIL RATAN MRIDHA Vs. STATE

JUDGEMENT

(1.) The appeal is directed against judgment and order dated September 27, 2022 passed by the learned Additional Sessions Judge, North and Middle Andaman, Mayabunder in Sessions Trial No.08 of 2021/Sessions Case No.04 of 2021 convicting the appellant for commission of offence punishable under Sec. 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life which means imprisonment for the remainder of that person's natural life.

(2.) Prosecution case against the appellant is to the effect that on 6/3/2021 at 10.30 AM, appellant came running to one Sankar Mondal, member of Harinagar Gram Panchayat (PW-6) and told him that he has killed his wife and asked him to call the police. Sankar Mondal (PW-6) went to the house of the appellant and he found the latter's wife lying in a pool of blood. He informed the police as well as the relations of the deceased.

(3.) Police officers came to the spot and recorded the statement of Sankar Mondal which was treated as First Information Report. Appellant was arrested from his house and on interrogation, he confessed his guilt and stated that he had kept the dagger (daw) in his house. Police took him to his residence and recovered the dagger. In conclusion of investigation, charge sheet was filed and charge under Sec. 302 of the Indian Penal Code was framed against the appellant. During trial eighteen witnesses were examined and number of documents were exhibited. In conclusion of trial, the Trial Judge by impugned judgment and order convicted the appellant.