JUDGEMENT
J.N.HORE, J. -
(1.)The instant appeal is against the judgment and order passed by a Learned Additional Sessions Judge, Midnapur convicting Amar Layek alias Sant, the appellant before us U/Ss.302, 364 and 201, Indian Penal Code and sentencing him to imprisonment for life U/S.302, Indian Penal Code and to rigorous imprisonment for 6 years on each count U/ss.364 and 201, Indian Penal Code. The appellant was further charged along with wife of the deceased, Lalita U/s.120B, Indian Penal Code but both of them were acquitted of the charge.
(2.)Briefly stated, the prosecution case was as under : Adwaita Das alias Neul (the deceased) aged 22/23 years married Lalita, second daughter of Prabhakar Saha of Village Bansdiha, on 7th Jastha, 1390 B.S. and since then Lalita had been living with Adwaita at her matrimonial home at Baromeshia within P.S. Goaltore.
(3.)Appellant Amar Layek alies Sant was at the material time servant of Prabhakar Saha, father of Lalita. He had illicit connection with Lalita for a long time. He met Lalita at Dole fair at Dolebagan of Bagri a few days before the occurrence and they hatched a conspiracy to murder Adwaita.
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