- (1.) Assailing the judgment of acquittal dated 25.9.2006 passed by the High Court of Calcutta in Criminal Appeal No. 558 of 2004 whereby the judgment of conviction and order of sentence dated 12.8.2003 and 13.8.2003 respectively passed in Sessions Case No. 52 of 2001 by the learned Third Additional Sessions Judge, Nadia, convicting the accused- respondent No. 1 under Section 302 of the Indian Penal Code (for short IPC) and sentencing him to suffer imprisonment for life and to pay a fine of Rs.1,000/-, in default, to suffer further imprisonment for one year, has been reversed, the instant appeal has been preferred by special leave.
(2.) The factual score that needs to be exposited is that on 20.4.2001 about 8.25 p.m. Gnanendra Nath Biswas, PW-8, the husband of the deceased, was lying on a cot in the bedroom with his wife Ashalata Biswas who was reading a Panchali and he was listening to the radio. A lamp was burning near the cot as the house did not have any electric light. All on a sudden a miscreant fired at the deceased Ashalata Biswas through the eastern window of the room as a result of which she sustained severe injuries. Hearing the scream of the husband, their nephew, Mritunjoy Biswas, PW-1, along with others came inside and took Ashalata Biswas to the Krishnaganj Hospital. The doctors, after primary treatment, advised them to take her to Shaktinagar Hospital and, accordingly, PW-1 along with Sujit Kumar Biswas, PW-10 and one Lakshmi Biswas took her to Shaktinagar Hospital. Thereafter, PW-1 went to Krishnaganj Police Station and lodged a written complaint, Ext.-1, and returned home. On the basis of the complaint ASI Kohkan Chandra Roy, PW-11, registered P.S. case No. 32 of 2001 dated 20.4.2001 under Section 326 IPC and Sections 25/27 of the Arms Act, 1959 and, eventually, the case was endorsed to S.I. Anupam Chakraborty, PW-13, for investigation.
(3.) On 21.4.2001 when the victim succumbed to his injuries, the case was converted to one under Section 302 of I.P.C. Accused Pranab, who was absconding, was arrested on 24.4.2001. The Investigating Officer sent the dead body for post mortem, examined the witnesses and after collecting all the evidence submitted the chargesheet to the competent Court which in turn transmitted the case to the Court of Session for trial.;