GOPAL DAS Vs. STATE

JUDGEMENT

(1.) On the basis of the evidence before the trial court, it appears that both sets of appellants have been heard done by.

(2.) The appellant in CRA 245 of 2005 has been convicted for murdering his wife by throttling her to death when there was no eye-witness to such incident and no material to suggest the husband's involvement. The appellants in CRA 256 of 2005 are the members of the husband's family who have been convicted for causing disappearance of the evidence of offence.

(3.) The complaint was lodged by the father of the victim on July 26, 1992, almost three days after the incident. The incident occurred in the night of June 22/23, 1992 and the complainant and his family were informed immediately of the incident. The complainant died before the trial could be taken up. The complaint was attempted to be proved by the scribe.