Nadira Patherya, J. - (1.) This appeal is directed against the order of conviction and sentence dated 7th August, 2003 and 8th August, 2003 passed by the Additional District and Sessions Judge, Fast Track (2nd) Court, Suri, Birbhum in Sessions Trial No.4 of June, 2003 arising out of Sessions Case No.15 of 2003 whereby and where under the accused appellant was convicted for the offence under Sections 498-A and 302 I.P.C.
(2.) The case of the Prosecution is that on 19th July, 2002 at about 18.15 hours, a complaint was filed by P.W.1 that his daughter, the victim girl, married to the accused appellant 7/8 years ago was found dead. On the fated day in the morning he had received information whereupon he left for the matrimonial home of his victim daughter and found the dead body of the victim girl in the verandah of Gobra Primary School. Her face with swelling mark was blood-stained and mark of mud was found all over her body. The de facto complainant was informed that the accused appellant had fled away from the house early in the morning as it was he who had assaulted the victim girl. A few days earlier, he had injured the victim girl and therefore he suspected that in the night of 18th July, 2002 the victim girl had been strangulated to death by the accused appellant and thereafter he had fled away from the village. On the basis of the complainant investigation was initiated and Charge-sheet submitted under Section 302 I.P.C. Thereafter, the case was committed to the Court of Sessions Judge, Suri, Birbhum who transferred the case to the Additional District & Sessions Judge, Fast Track (2nd) Court, Suri, Birbhum for disposal. Charge was framed under Sections 498A and 302 I.P.C. and the same was read over and explained to the accused appellant who pleaded not guilty and claimed to be tried.
(3.) Thereafter Trial commenced and the Prosecution examined as many as 16 witnesses. Documents were also exhibited and the accused appellant was examined under Section 313 Cr.P.C. On consideration of the oral and documentary evidence, the order of conviction and sentence was passed. Hence, this Appeal.;