(1.) This appeal is against a judgment and order dated 30th August, 2005 whereby the accused appellant, Md. Firoz @ Tinku has been held guilty and convicted of murder of his wife under Sec. 302 of the Indian Penal Code and an order of sentence dated 31st August, 2005 whereby the accused appellant has been sentenced to imprisonment for life and fine of Rs. 5,000/ -.
(2.) It is the case of the prosecution as made out in the charge sheet that on 26th February, 2005 at about 15 Hours the accused appellant Tinku set his wife, Bhuia Bibi @ Guria on fire at 66, D.C. Dey Road, Kolkata - 700015.
(3.) Guria was moved to NRS Medical College and Hospital by the neighbours. In the hospital she made a dying declaration in the presence of Dr. Nishit Chandra Karmakar, Assistant Professor, Department of Surgery of NRS Medical College and Hospital.
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