DEBASISH ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against judgment and order dtd. 30/8/2019 passed by learned Additional Sessions Judge, Fast Track, 2ndCourt, Jalpaiguri in Sessions Case No. 434 of 2013 (S.T. No. 08 of 2014) convicting the appellants for commission of offence punishable under Ss. 302/304B/34 of the Indian Penal Code and sentencing them to suffer imprisonment for life and to pay a fine of Rs.1,00,000.00 each, in default, to suffer rigorous imprisonment for six months more.

(2.) At the outset, it is submitted that appellant no.3 viz. Anjali Roy has expired. Death certificate is already placed on record. Hence, the appeal so far as appellant no.3 is concerned stands abated. Prosecution case :-

(3.) Prosecution case as alleged against the appellants is to the effect that one Tanuka Roy Chakraborty married appellant no.1 viz. Debasish Roy on 30/1/2010. Appellant no.2 viz. Dulal Chandra Roy was her father-in-law. The couple resided at the matrimonial home with the in-laws. A girl child was born to the couple. Tanuka was subjected to mental and physical torture. After birth of girl child, torture increased upon Tanuka. On 12/3/2013 at around 7:00 A.M., Debasish informed father of Tanuka viz. Bimal Chakraborty (PW1) that she had died. Hearing the news Bimal with his wife, son and others came to Jalpaiguri Sadar hospital and saw her dead body Tanuka.