GOPAL BHOWMICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the fringe areas of the City of Calcutta at a place known as Mathur Babu Lane, within the jurisdiction of Tangra Police Station there lived an elderly lady known as 'Shibani Ghosh' (P.W.2), the wife of one Dilip Ghosh. The family consisted of three daughters and one son. Shibani Ghosh (P.W.2) used to cook for different families. Her youngest daughter Durga Ghosh (P.W.7) was deaf and dumb. They resided at premises No. 4/1/H/20. The family of the appellant also resided in the adjoining premises. P.W.7 the prosecutrix and the appellant in fact grew up together.

(2.) An otherwise humdrum existence of an elderly lady who eked her living by way of preparing meals for different families, concentrated on the still waters of her family consisting of three daughters and her only son, suffered a ripple on account of the dastardly act of the appellant which have stirred up an action the cause of which is required to be dealt by us.

(3.) Factual matrix as adumbrated through the version of Shibani Ghosh (P.W.2) is required to be set forth for a grasp of the entire prosecution.