SUBHAS RUIDAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal is directed against the judgment and order of conviction dtd. 26/2/2020 and 27/2/2020 passed by the learned Additional District and Sessions Judge Bolpur, Birbhum in Sessions Trial No. 05( June) 2017 arising out of Sessions Case No. 56 of 2017, convicting the appellant for the offences punishable under sec. 302/448 of the Indian Penal Code.

(2.) On 10/6/2016 at about 08:45 Hrs. one Katu Ruidas lodged a written complaint in Illambajar P.S. stating, inter alia, that his daughter Smt. Anna Ruidas was married to one Kajol Ruidas of village Tarapur under P.S. Illambazar sometimes in the year 2002. It was also stated in the written complaint that her neighbour Subhas Ruidas and his family members used to tease his daughter since long and used to keep a bad eye upon her. On 9/6/2016 at about 1 a.m. when there was no one in the house, the said Subhas Ruidas with his family members entered into the house of Anna Ruidas being armed with lathi, rod etc. and killed her. The written complaint also narrates that in the following morning when the family members of Anna Ruidas returned back, the accused persons threatened and attacked them with lathi, rod etc. It is further stated that her daughter Anna Ruidas was killed in presence of her younger son Surya Ruidas who was then seven years old. The aforesaid complaint also named as many as 11 persons as the culprits.

(3.) On the basis of such written complaint, Ilambazar P.S. Case No. 94 dtd. 10/6/2016, was started against 11 accused persons including the present appellant.