- (1.) In a Sessions trial held before the learned Additional Sessions Judge, Diamond Harbour, 24 Parganas (South) the appellant Sagar Das @ Gadai was convicted under Sections 302/376/201 of the Indian Penal Code. The Trial Court for his conviction under Section 302 of the Indian Penal Code passed a sentence of death. Simultaneously, he was also sentenced to suffer rigorous imprisonment for 10 years and rigorous imprisonment for 2 years and fine with default clause for his conviction under Sections 376/201 of the Indian Penal Code. Since the Death Reference for confirmation of sentence of death and the criminal appeal in which the appellant challenged his conviction and sentence are arising out of selfsame judgement and order, both are taken up for hearing together.
(2.) Going through the materials on record we find the prosecution case goes like this; May 8, 2011 was the day of immersion of goddess Kali, worshiped at the house of the de facto complainant Prohlad Sardar (PW/1). On the occasion of the said Kali Puja the appellant Sagar Das @ Gadai, who happened to be the sonin-law of the elder brother of the de facto complainant and their other relations had been to his house. On the day of immersion, at about 9/9.30 p.m., the appellant took away with him the victim girl aged about 12 years, the daughter of the PW/1 for purchasing 'Abir' from Saharar Hat. At around 11 p.m. on that night the appellant returned home alone and being asked by the PW/1 and his wife PW/2, they were given to understand by him that their daughter would return shortly from Saharar Hat and towards van fare Rs. 5/- has been given to her. Since she was not returning home, the inmates of the house with the help of the villagers started searching and finally her body was found in a completely naked condition inside a bush situated at the garden of Palui. She was immediately removed to the hospital and was declared brought dead but in the meantime the appellant fled away. On the next day the incident was reported to the local police station and a FIR was registered against the appellant for committing the offence punishable under Section 302/376/201 IPC and he was arrested. During postmortem the Autopsy Surgeon, PW/23 found multiple injuries on her person and even on her genitals and opined the death was due to the effects of manual strangulation which were ante-mortem and homicidal in nature associated with evidence of sexual assault.
(3.) The case of the prosecution completely rests on circumstantial evidence and prosecution to prove its case examined as many as 16 witnesses. Whereas defence examined none and it appears from the trend of crossexamination of the witnesses and from the answers given by the appellant against the questions put to him during his examination under Section 313 CrPC that allegations were false, he was innocent and the de facto complainant took a sum of Rs. 20,000/- from him as a loan and that was the day for repayment of the loan, but instead thereof he has been falsely implicated in the case.;