R.BHATRACHARYYA, J. - (1.)This criminal appeal is directed against an order of conviction and sentence passed by the learned Additional Sessions Judge, Contai, District Midnapur imposing imprisonment for life for having committed an offence under Section 302 of the Indian Penal Code. He is also convicted for having committed another offence under Section 498A of the IPC and to pay a fine of Rs. 2,000/-, in default, Sl for six months. Both the sentences are to run concurrently.
(2.)To follow the points raised in the appeal, a brief synopsis of the case is essential, the object being to unfold the narrative.
(3.)The preamble of the prosecution reveals, as towering from the materials on record, that the defacto complainant Sk. Ershad PW 2 lodged a complaint with the officer-in-charge of Ramnagar PS on 18-9-89 about the incident, following which, an FIR was immediately drawn up by the S.I. Ranjit Banerjee on 27-9-89, PW 1 was at the material point of time attached to that PS.
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