PARAS MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody appears for the appellant. Dr Mayanand Jha, Advocate is requested to appear as Amicus Curiae to assist the Court. Heard Amicus Curiae representing the appellant as well as the learned APP representing the State.

(2.) The appeal has been preferred against the judgment of conviction dated 02.07.1994 passed by the 2nd Additional Sessions Judge, Katihar in Sessions Case No.253 of 1992 wherein the sole appellant has been convicted for murder of his wife and sentenced to undergo R.I. for life under Section 302 IPC.

(3.) As per the prosecution, one Naresh Mandal informed Dhiren Mandal that his sister Oshto Devi has been murdered by her husband Paras Mandal, the appellant, and mother-in-law Kamini Devi. On this information, Dhiren Mandal along with his mother Purni Devi and Bahnoi (Brother-in-law) Naresh Mandal went to the sister's village and it is alleged that they saw the dead body lying on the ground. Another sister of the deceased Mina Devi was weeping there by the side of the dead body and on enquiry, Mina Devi disclosed that Paras Mandal and Kamini Devi had murdered Oshto Devi by assaulting her.