(1.) This Appeal is directed against the judgment and Order of conviction passed by the learned Additional Sessions Judge, Purulia in Sessions Trial No. 87/1989 arising out of the Sessions Case No. 43/1988 having reference to Barabazar Police Case No. 1 dated 11-9-1987 corresponding to the 25th Bhadra, 1394 B.S. under Section 302 of the Indian Penal Code.
(2.) The facts leading to this Appeal, in short, are that on 11-9-1987 the wife of the convict-appellant was murdered in the house of her father-in-law with a knife. The father-in-law was in the field at that time but he was informed by PW-1 about the incident and he rushed home at about 1.00 p.m. and found the dead body of his daughter-in-law with multiple injuries lying near the bed in their bed-room.
(3.) Meanwhile, the convict-appellant i.e. the husband of the deceased went to the Police Station and reported the incident to the police. The police made a G. D. Entry on the basis of information and kept him confined in the Thana Lock-up and started for the place of occurrence. At the place of occurrence the statement of the father-in-law of the deceased was recorded and it was treated as an F.I.R. and on its basis the formal F.I.R. was drawn up and the case was started. After investigation charge-sheet was submitted by the police and when the case was committed to the Court of Session the ld. Additional Sessions Judge took up the trial and on completion of the trial found the convict-appellant guilty to the charge and sentenced him to suffer Life Imprisonment and to pay a fine of Rs. 1,000/-.