PINTU RUIDAS Vs. STATE

JUDGEMENT

(1.) This appeal is preferred by the appellant convict against the judgment and order of conviction and sentence passed by learned Additional Sessions Judge, Fast Track 3rd Court, Paschim Medinipur in. Sessions Trial No. XLIV/February/2007.

(2.) The prosecution/respondents case in short is that one Rumpa Ruidas was married with appellant Pintu Ruidas of village Metaldoba. After marriage appellant Pintu Ruidas along with his parents and other members of family used to inflict torture upon Rumpa. On 16.05.06, the de facto complainant i.e. Sunil Ruidas, brother of the victim Rumpa got information that his sister have been admitted in the Midnapore Medical College and Hospital in burnt condition. The de facto complainant and his other family members came to the village Metaldoba and they came to know that on 15/16th of May, 2006, victim was mercilessly beaten by her husband and in -laws. She was confined in a room and was poured kerosene and she was set on fire. She was thereafter brought to Garhbeta Hospital and therefrom to Bishnupur Hospital. Finally, the victim was admitted in Midnapore Sadar Hospital. Accordingly, Goaltore P.S. Case No.35 of 2006 dated 17.05.06 was started against the appellant Pintu Ruidas and others under Sections 498A/326/307/34 I.P.C. During the course of investigation the victim died. Accordingly, charge -sheet was submitted against the appellant and others under Sections 498A/302/34 I.P.C. Prosecution examined 22 witnesses.

(3.) Being aggrieved by and dissatisfied with the judgment and order of conviction and sentence, the appellant Pintu Ruidas has, therefore, preferred this appeal as appellant. This appeal has been contested by the State as respondent This appeal was admitted by Division Bench of this Court on 14.06.10. Since none appeared, on behalf of the appellant, Sri Tapan Dutta Gupta was requested to act as State Defence.