BUDHIN SOREN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) CRA 66 of 2014 and CRA 64 of 2014 are dismissed as not maintainable.

(2.) Defence of the appellants was one of innocence and false implication. In conclusion of trial, the trial judge by the impugned judgment and order dtd. 26/11/2013 and 27/11/2013 convicted and sentenced the appellants, as aforesaid.

(3.) Onthe other hand, Mr. Ahmed, learned Additional Public Prosecutor submits that the victim lady was subjected to continuous torture. P.Ws. 1, 2 and 6 have proved the torture upon the victim by the appellants. Appellant no. 1 brutally assaulted his wife resulting in fracture and hospitalisation. Matter was amicably settled but torture continued unabated. Unable to bear such torture, victim committed suicide within six years of marriage. Hence, the prosecution case is established beyond doubt.