Alok Kumar Basu, J. - (1.) This criminal appeal is at the instance of one Sasti Mohanta who had sufferred the sentence of imprisonment for life under section 302 of the IPC pursuant to a judgment and order recorded by the Id. Additional Sessions Judge, First Court, Dakshin Dinajpore at Balurghat in connection with Sessions Trial No. 10 of 1998 corresponding to Sessions Case No. 23 of 1998.
(2.) The prosecution case, as appears from the FIR of one Lakshman Murmu dated 3rd August, 1995, is that on 2nd August, 1995 night one Daiba Mohanta, wife of the appellant, Sasti Mohanta was murdered by strangulation and on the next morning at about 7 a.m. being attracted with the sound of alarm coming from the house of the appellant, neighbours including the FIR maker rushed to the spot and noticed the deadbody of Daiba. It was disclosed in the FIR of Lakshman Murmu that the neighbours had strong suspicion about the involvement of the appellant behind the commission of murder of his wife.
(3.) On the basis of the FIR of Lakshman Murmu, police instituted the case and after examination of relevant witnesses, collection of P.M. report, police finally submitted chargesheet against the appellant under section 302 of the IPC.;