Alok Kumar Basu, J. - (1.) The sole appellant, Kamala Bhuniya, preferred this appeal in the year 1995, challenging her conviction and sentence by the learned Addl. Sessions Judge, Tamluk in connection with Sessions Trial No.l(l) of 1995 arising out of G. R. Case No.865 of 1987.
(2.) The prosecution case in brief was that on 23rd September, 1987, between 11.30 a.m and 12 p.m. the appellant killed her husband, Netai Charan Bhuniya with an axe at village Gumai under Panskura Police Station. Getting the information of murder of Netai from the neighbours, the FIR maker rushed to the spot along with others and through the window, he saw the deadbody of Netai in a pool of blood and the appellant standing near the deadbody with the axe in her hand.
(3.) On getting information of the murder through the complaint, officers of Panskura police station arrived at the place of occurrence and they arrested the appellant along with weapon.;