DEEPEN PRADHAN Vs. STATE OF SIKKIM

JUDGEMENT

(1.) P.W.1 lodged First Information Report (for short "the FIR") (exhibit-1) before the Sadar Police Station, Gangtok on 17.05.2014 complaining that her sister i.e. the victim (P.W.12) was burnt and "bitten" by the appellant in front of Sneha Gurung (referred to as the "eye witness") at approximately 2 p.m. The FIR stated that the victim was at the STNM hospital. (for short "the hospital").

(2.) Sadar Police Station Case No. 146/2014 dated 17.05.2014 under Section 307 of the Indian Penal Code, 1860 (for short "the IPC") was registered against the appellant and case endorsed to Umesh Pradhan (P.W.14) for investigation.

(3.) On completion of the investigation charge-sheet was filed. On 10.08.2015 the learned Sessions Judge, East Sikkim at Gangtok (for short "the learned Sessions Judge") framed a charge under Section 307 IPC and on the plea of "not guilty" the trial commenced.