ASHOKE MURMU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against judgment and order dtd. 26/2/2018 and 27/2/2018 passed by the Learned Additional Sessions Judge, 1st Fast Track Court, Hooghly in Sessions Trial No. 57/2012 arising out of Sessions Case No. 159/2011 convicting the appellant for commission of offence punishable under Sec. 302 of IPC and sentencing him to suffer rigorous imprisonment for life.

(2.) In the night of 24/6/2010, Ashoke Murmu was in the house with his wife Hira (P.W 10) and their five year old daughter Tuktuki. Ashoke took out a katari (a sharp cutting weapon) and cut the throat of his daughter Tuktuki. Out of fear, wife Hira ran away and took refuge in a nearby house where she became senseless. After the incident Ashoke tried to commit suicide by cutting his throat but failed. In that condition, he went to Magra Police Station and surrendered himself. A.S.I Sanjib Kumar Mondal (P.W 8) detained him and diarized the incident. P.W 8 referred him to Magra BPHC for treatment.

(3.) In the meantime, local people assembled and one of them namely, Mangal Mandi (P.W 2) lodged written complaint resulting in the registration of Polba P.S case no. 56/10 dtd. 25/6/2010 under Sec. 302 IPC against the appellant.