MANNAN MOLLA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dated 9th April, 2002 passed by the learned Additional Sessions Judge, Fast Track Court, Diamond Harbour in Sessions Trial No. 13/01/2002 arising out of Sessions Case No.26/4/2001 convicting the appellant for commission of offence punishable under Section 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs. 10,000/-, in default to suffer rigorous imprisonment for three years.

(2.) Prosecution case alleged against the appellant is to the effect that the victim Amena Bibi was married to the appellant. She was subjected to torture over demands of dowry. On 212000 in between 4 to 5 A.M. the appellant murder her and left her on the village road. Subsequently, the appellant confessed his guilt before the local villagers. Panchayet member Khadeja Bibi (PW 8) informed the matter to the police. PW 3 Chabed Ali Sardar lodged the written complaint. On the basis of his written complaint Kulti PS FIR No.237 dated 212000 under Section 498A/302 was registered for investigation.

(3.) In conclusion of investigation charge sheet was filed in the instant case. The case was committed to the Court of Sessions and thereafter to the Court of Additional Sessions Judge, Fast Track Court, Diamond Harbour for trial and disposal. Charges were framed under Section 498A/302 of the Indian Penal Code. The appellant pleaded not guilty and claimed to be tried.