BIDYAN PRAMANIK Vs. STATE

JUDGEMENT

(1.) Appellants Bidyan Pramanik (in short Al) and his parents namely Ranjan Pramanik (in short A2) and Laxmi Pramanik (in short A3) stood convicted under Sections 498A/302/34, IPC. They were sentenced to suffer S.I. for three years each and to Day a fine of Rs. 2,000 each, in default, S.I. for six months each more for the offence punishable under Section 498A, IPC. All of them were further sentenced to suffer imprisonment for life and also to pay a fine of Rs. 5,000 each in default, R.I. for six months each for the offence punishable under Section 302, IPC, vide impugned judgment and order dated 26.9.2006 and 27.9.2006. passed by the learned Additional Session Judge, 2nd Court, Nadia at Krishnanagar in Sessions Trial No. v. (December 05). Both the sentences were to run concurrently.

(2.) Appellants were found to perpetrate physical and mental torture upon Abha, the wife of Al. They were found guilty of assaulting the victim on her head and after causing her death in such a fashion they hanged her on 19.7.1997.

(3.) Appellants were charged under Sections 498A/306, IPC, on 21.6.2005 by the learned Trial Court and they pleaded not guilty to the said charge and claimed to be tried. Subsequently, on 5.9.2005 all the Appellants were, however, further, charged under Sections 302/34, IPC, separately as per written prayer of the learned Public Prosecutor in-charge of S.T. No. v. (December 05). They again pleaded not guilty to the added charge. Accordingly they were put on trial.