JOYSHREE KORA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against the judgement and order dtd. 28/9/2022 and 29/9/2022 passed by the learned Additional Sessions Judge, 4th Court, Suri, Birbhum in Sessions Trial No. 01(9) of 2018 arising out of Sessions Case No. 85 of 2018 wherein the learned trial court was pleased to hold the appellants namely Joyshree Kora and Raju Kora along with others guilty of the offences under Ss. 341/307 IPC read with Sec. 34 of the Indian Penal Code.

(2.) The learned trial court as such was pleased to impose the following sentence :-

(3.) The genesis of the present case related to Panrui P.S. Case No. 43 of 2017 dtd. 26/5/2017 which was initiated on a letter of complaint addressed by Hriday Dalui with the Officer-in-Charge, Panrui PS to the effect that he is a resident of Abhinaspur Gram Panchayat within the jurisdiction of said police station, that on 25/5/2017 at about 6.30 p.m. in the evening when his niece accompanied by two, three other women were returning exhausted after working from a brick kiln, Sathi Kora, Rajyashree Kora, Joyshree Kora and Raju Kora set her on fire which was preplanned. The accused persons sprinkled kerosene oil on her and set her on fire which resulted in severe burn injury. The victim was taken to Sultanpur BPHC and later admitted at Suri Sadar Hospital. She has been fighting for her life. The complainant as such prayed for taking necessary steps so that exemplary punishment can be imposed upon the accused persons.