(1.) The present revision has been preferred in respect of S. C Case No.127 of 2018 pending before the learned Assistant Sessions Judge, Bolpur, corresponding to Bolpur P.S. Case No.67/2018 dtd. 1/3/2018 and Charge sheet No.105/2018 there in under Ss. 306/34 of the Indian Penal Code.
(2.) The petitioner's case is that the petitioner's son Janarul Hasan alias Intaj was married to the opposite party no.2. Soon after his marriage, the petitioner found that the opposite party no. 2 used to dislike her son Janarul Hasan alias Intaj. The opposite party no.2 was also having an illicit relationship with the opposite party no.5, which was the reason for the marital discord between Janarul Hasan alias Intaj (the victim) and his wife, the opposite party no.2. Janarul Hasan alias Intaj had a business of selling fruits in a van. In absence of Janarul Hasan alias Intaj, the opposite party no.5 used to come to the petitioner's house frequently, despite her objection.
(3.) That in the evening of February 28, 2018 at about 7.30 O'clock the opposite party no.2 told the petitioner that her daughter had called her to Darjipatti. Hearing this, the petitioner came to Bolpur crossing and met Janarul Hasan alias Intaj and asked him to return home immediately and after saying so the petitioner went to the house of her daughter at Darjipatti.
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