PINTU MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dated 27.08.2013 and 29.08.2013 passed by the learned Additional Sessions Judge, Lalbagh, Murshidabad in Sessions Trial No. 3(11)/2010 arising out of Sessions Case No.70 of 2010 convicting the appellant for commission of offence punishable under Section 302 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for life and to pay fine of Rs.10,000/-.

(2.) Rimi Bibi was married to the appellant Pintu Mondal three years prior to the incident. Soon after the marriage it is alleged Rimi was subjected to torture by the appellant and other in-laws. She was driven out of the matrimonial home. She took refuge at her mother's residence. Unable to maintain herself, she instituted maintenance proceeding against the appellant. Appellant did not make payment and was arrested in connection with such proceeding. Subsequently, a rapprochement was arrived at and Rimi upon selling her ornaments procured the release of the appellant. Thereafter, the appellant off and on visited Rimi at her parental home and she became pregnant.

(3.) In the afternoon of 07.03.2010 the appellant took Rimi from her parental home to visit his maternal grandmother's house. Rimi did not return that night. In the next morning her dead body was found by a young boy, Sarikul Islam (PW 8) at Later Math in the village of Sabjipara.