JALADHAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard the learned Amicus Curiae in the matter as also the learned Counsel for the State.

(2.) This appeal is at the instance of the sole surviving Appellant against the judgment and order of conviction by the Additional Sessions Judge, Bankura, which was affirmed by the High Court.

(3.) Initially, there were three accused persons, namely, the Appellant Jaladhar Mondal, Meghnath Mondal and Smt. Rasibala Mondal. Jaladhar Mondal is the husband of the deceased Rina Mondal and Meghnath Mondal and Smt. Rasibala Mondal respectively are father-in-law and mother-in-law of the deceased Rina, who was married in the family of Mondals with the Appellant-accused Jaladhar. The death of Rina Mondal took place within one year of her marriage.