SASANKA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The sole appellant, Sasanka Ghosh, was convicted under Section 302 of the IPC by the learned Additional Sessions Judge, 1st Court, Hooghly in connection with Sessions Trial Case No. 37 of 1988 and he was sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs. 500/- in default to sufferrigorous imprisonment for one month more. Sasanka Ghosh thereafter preferred this appeal from jail challenging his conviction and sentence by the learned Additional Sessions Judge.

(2.) The prosecution case was that Sasanka Ghosh was husband of Anima Ghosh since deceased, who was niece of Sufal Ghosh of village Duadanda under P.S. Khanakul. On 25th May, 1987 Sasanka with his wife Anima spent night in a room at the house of Sufal Ghosh and on the next morning Anima was found dead. Sufal Ghosh by lodging a written complaint with O.C., Khanakul P.S. suspected that Sasanka murdered Anima by strangulation.

(3.) On receipt of the written complaint of Sufal Ghosh, O.C., Khanakul P.S. started a specific case under Section 302 of the IPC against Sasanka and thereafter S.I., Mihir Mukherjee of Khanakul P.S. took up the investigation and after conducting the investigation, charge-sheet was submitted against Sasanka under Section 302 of the IPC.