- (1.) This appeal is directed against the judgment of conviction and sentence passed by learned Additional Sessions Judge, 10th Court, Alipore in Sessions Trial No. 1(4) of 2000 sentencing the appellant to suffer imprisonment for life and to pay a fine of Rs.200/- in default to suffer R.I. for one month.
(2.) The prosecution case, in short, is that one Mofidul Islam Mollick lodged complaint with the Mograhat P.S. alleging that he was Upa Prodhan of the Gram Panchayat of Dhanuya (South). On 30.6.1996 at about 11.00 hours he got information from Kazi Akbar Ali that the dead body of one unknown lady was lying in the field at Sainberia. On getting such information, he along with some others went to that place and found that a dead body was lying in the field. There were injuries on the dead body.
(3.) Upon receipt of the complaint, the Mograhat P.S. case No. 77 dated 30.6.1996 was started against unknown persons. After completion of investigation the charge sheet was submitted. The charge was framed by the learned Trial Judge under Section 302 I.P.C. against the appellant. The accused pleaded not guilty and claimed to be tried.;