Debiprasad Sengupta, J. - (1.) This appeal was preferred against the udgement and order of conviction and sentence passed by the learned Additional Sessions Judge, Murshidabad in Sessions Trial No. 3 of March, 1999 thereby convicting the appellant under section 302 of the Indian Penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs.5,000/-, in default to suffer R.I. for a further period of 6 months.
(2.) Prosecution case, in short, is that on 23.7.96 at about 7.00 a.m. there was a quarrel between the mother of the de facto complainant and the accused Ajab Ali over the dispute regarding some utensils. At the intervention of the de facto complainant the quarrel subsided to some extent and the de facto complainant (P.W.1) proceeded towards the house of his father-in-law and within ten minutes thereafter he was informed by one Badsa Sk. that his mother was murdered. P.W.1 immediately rushed to the place of occurrence and when his mother was being brought to the doctor she succumbed to her injuries on the way.
(3.) On the basis of a complaint lodged by one Sakhawat Ali (P.W.1) a case was registered with Bhagawangola Police Station under section 302 IPC against the present appellant. On completion of investigation chargesheet was submitted and accordingly, charge was framed by the learned Trial Judge under section 302 IPC against the present appellant.;