ASHIM KUMAR ROY, J. - (1.) This criminal appeal is directed against an order of conviction of the appellants, Hemanta Roy and Jagadish Roy for having committed offences punishable under Sections 302/201 IPC simpliciter and sentence to suffer imprisonment for life and to pay fine with default clause, without imposing any separate sentence for their conviction under Section 201 IPC.
(2.) The prosecution case, as was unfolded from the First Information Report lodged by one Narben Ray (PW/1), the husband of the victim Gata Bala Roy, in a nutshell was as follows: -
(3.) The wife of the informant to sell "Chira" went to Siliguri on the fateful day, April 5, 2000 in the morning and thereafter although she was found in their village Ambari by Upen Roy (PW/13) in the evening but she did not return home. The informant with the help of the other villagers vigorously searched for her at different places but she could not be traced out and on the next morning at about 7 A.M. her dead body was found floating in the pond of one Nirmal Goldar with sharp cutting injuries on her person.;