JOTISH ROY Vs. STATE

JUDGEMENT

(1.) THIS is a prisoner's appeal against his conviction under Section 302, I.P.C. and the sentence of rigorous imprisonment for life.

(2.) ACCUSATION against the appellant was that he caused the death of his daughter Gitarani Mandal on 19th Apr. 1978 at about 6.30 a.m. by means of an axe.

(3.) DURING his examination under Section 313, Cr. P.C the appellant admitted that the deceased returned to his house about 15 days after her marriage; that he called a meeting of the villagers on 18.4.1975 and told them that the deceased had become pregnant by the time of her marriage and sought for their advice as to whether she should be accepted by the society. He, however, denied having made any confession and contended that his wearing cloth got stained with blood as he fell on the dead body of the deceased on account of extreme grief.