Amit Talukdar, J. - (1.) Even in her wildest dream perhaps she could not have imagined that her (P.W.15) little son who went to sleep with her in the house of P.W.3 where she took shelter for the night along with her father (since deceased) and others as reconciliatory steps to rehabilitate her in her husband's (appellant) house proved abortive, as she had a jinxed matrimony, on the night of incident would be snatched from her side at midnight by 4/5 miscreants (read the accused) and his body would be found floating by P.W.5 in the well of P.W.2 on the next morning.
(2.) This formed the subject-matter in the trial which saw the conviction of the appellant therein and hence this appeal at his behest who feels that he does not deserve the fate suffered by him in the trial.
(3.) We have now to see whether his fate remains sealed.;