ABED ALI JAMADAR Vs. STATE

JUDGEMENT

(1.) The subject-matter of challenge in this appeal is the judgment and order dt.30-11-83 passed by a learned Additional Sessions Judge, Howrah convicting the appellant under S.302, Penal Code and sentencing him to imprisonment for life.

(2.) Shorn of details, the prosecution case was as under :

(3.) Manwara Bibi, deceased was married to the appellant Abed Ali Jamadar round about the year 1976. For about a year and a half she lived in her matrimonial home in village Rajkhola within police station Panchla. Thereafter, following an estrangement between them, she left her matrimonial home and started living with her mother in the village.