KISHORE DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant Kishore Das in this appeal has challenged his conviction under Section 302 of the Indian Penal Code and sentence of life imprisonment in the judgment dated 23rd February, 1994, passed in Sessions Trial No. 3(9) of 1992 by the Additional Sessions Judge, 10th Court, Alipore, 24-Parganas (South).

(2.) The fact of the case, in short, is that the accused Kishore Das married a muslim lady Tamanna Begum who was married earlier to one Sekh Janu of Park Circus and in that coverture two daughters named Nazima and Sahanaz and a son named Naushad were born to her and Nazima is married to a person named Seikh Malik. Sahanaz is residing with her elder sister Nazima who has her house near DIP Road in the Hindu Gorasthan. The son Naushad is missing since he was at his age of 8 years.

(3.) After marriage with Kishore Das Tamanna Begum assumed the name of Mira Das and their marriage took place at Kalighat according to Hindu rites. Kishore is a clothes-hawker by occupation. Both of them reside at 34, Judge's Court Road. Calcutta -27 since their marriage.