GOPAL CHANDRA GHOSH Vs. THE STATE

JUDGEMENT

(1.) THIS appeal is directed against conviction of the Appellant under Section 302, Indian Penal Code and sentence of imprisonment for life.

(2.) THE prosecution case is as follows:

(3.) THUS on the evidence of PWs. 2 and 4 coupled with other circumstances as discussed above, we hold that the prosecution has established beyond any reasonable doubt that the Appellant caused the death of his wife by assaulting her and giving a kick at her abdomen.