MINAKSHI BIRING Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment dated December 21, 2020 passed by the learned, 2nd additional Sessions Judge, Contai in Sessions Trial No. 2/July/2013 arising out of Sessions Case No. 333/2013.

(2.) By the impugned judgment, the accused persons were acquitted of the offences punishable under Sec. 306/302 of the Indian Penal Code.

(3.) It is the case of the prosecution that one Minakshi Biring, the wife of the victim, lodged a written complaint before the officer in charge Contai Police Station within the district of Purba Medinipur, to the effect that her husband died on March 5, 2009. According to her, the said death was very much suspected due to the provocation of the relatives of her husband, namely Prakash Biring, Samarendra Biring, Poltu Biring and Swapan Biring. The written complaint further disclosed that the aforesaid relatives of her husband had taken loan from one Shakatipada Panda of Ma Kali medical store. The husband of the de-facto complainant stood guarantor to the aforesaid loan of Rs.4.00 lakh. The aforesaid relatives of her husband denied paying back the loan amount to the said Shakthipada Panda and he requested the husband of the de facto complainant to repay the loan amount. Since then, the said Shaktipada Panda and the afore-named relatives of the husband of the de facto complainant have been torturing her husband and also threatened to kill him.