JUDGEMENT
RAJASEKHAR MANTHA,J. -
(1.) On 30th August, 2017, a complaint was received from one Kartick Chandra Das against Haradhan Dey, Sisir Dey, Pranab Dey and Anup Dey all residents of Serampore, Beraberi, P.S. Singur that they were jointly involved in kidnapping of Sri Kartick Koley, the deceased.
(2.) The said Kartick Koley as per the report of the police is mentally unsound.
(3.) He is stated to have executed a deed of conveyance selling his property after being kidnapped measuring about 6.38 decimals bearing plot No. LR-359,LR-359 Khatiyan No. LR-205, LR-65, Plot No. LR-360, Khatiyan No. LR-205, Plot No. 360 Khatiyan No. LR-65, Plot No. LR-362 Khatiyan No. LR-205, Plot No LR-362 Khatiyan No. LR-65 at Mouza Manirampur G.P. Gangadharpur, JL No-64 in favour of one Manik Chandra Naskar for a purported consideration of Rs. 3.5 lakhs. The said Kartick Koley is stated to have been murdered thereafter. The said property was being jointly owned and possessed by said Kartick Koley with his mentally challenged sister Nandarani Koley also known as Ashima Koley. Death certificate was issued by one Dr. Basudeb Santra and the body was cremated at Chatra Swamsan Ghat, Serampore, Hooghly.;
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