STATE OF WEST BENGAL Vs. LAXMIKANTA KARMAKAR

JUDGEMENT

(1.) In a trial held before the learned Additional District and Sessions Judge, Fast Track Court, Bankura, the accused Laxmikanta Karmakar was charged under section 302 IPC for committing murder of a new born baby by severing the head from the body and under section 201 IPC for concealing the dead body so as to cause disappearance of evidence of murder.

(2.) The death reference and the criminal appeal, in hand, both are arising out of the aforesaid judgment and order.

(3.) The appellant/convict is a priest of a Kali temple situated at Kalakuri burning ghat, village Madhukunda, Saltora, Bankura. On January 29, 2012, at around 2 p.m., the witnesses, the local people noticed that the appellant/convict was found with a truncated head in his hand and licking blood oozing out from it and smearing the face of the idol Kali. At that time, on being asked by the witnesses, the appellant/convict disclosed he got it by beheading an illegitimate and abandoned baby. Immediately, police was informed and FIR was recorded and the appellant/convict was arrested and the investigation started.