SIDDHARTHA CHATTOPADHYAY,J. - (1.) The appellant has questioned the correctness of the judgment and order of conviction rendered by the trial court in Sessions Trial Court No. 05(01) of 2012, holding the appellant guilty of committing murder of his wife.
(2.) Sieving the unnecessary details, the prosecution case in a nutshell is as follows:- In the evening of 30.06.1990 the victim and the accused came to the house of the de facto complainant to attend a 'shardh ceremony'. Initially, there was an altercation between the accused and his wife (victim) and thereafter they went back to their house. After a little while, the victim came back to her parents' house. The accused also came back to his in-laws' house thereafter and, in the presence of the family members of the victim, attacked her by a sword (kata) and took to his heels. The victim breathed her last instantaneously. Disclosing this illepisode, the de facto complainant lodged the F.I.R. saying that he also came to know that the accused himself surrendered before the police station and confessed his guilt.
(3.) Pursuant to the charge-sheet submitted by P.W. 8 (Investigating Officer of this case) the accused faced the trial.;