MAHIMA NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By the Appeal No. CRA 767 of 2005 the appellants have challenged their conviction and sentence imposed by the Additional District and Sessions Judge, Fast Track Court, 6th Court, Alipore, South 24 Parganas. The appellants have been convicted under Section 302 read with Section 34 of the IPC. They have been sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs. 2000/- (Rupees two thousand only) each, in default of payment of fine, the appellants have been directed to undergo a period of simple imprisonment for three months.

(2.) Subalendu Roy Mondal, PW 1, submitted a written complaint on 19th April, 2004 at 6.05 p.m. to the Jaynagar Police Station informing the police that his father-in-law Panchuram Naskar was killed on 19th April, 2004 between 10.45 a.m. and 11 a.m. while he was cooking on the veranda of his house. He mentioned in his complaint that the appellants who are the daughter-in-law and grandson of Panchuram Naskar had a grudge against the victim and after quarrelling bitterly with him, struck him with sharp edged weapons causing bloody injuries. He has stated in his complaint that the appellants fled from the spot. This complaint has been treated as the FIR in the present case. Jaynagar Police Station case No.86 of 2004 dated 19th April, 2004 was started against the appellants.

(3.) An inquest was held at about 5.30 p.m. on 19th April, 2004. The appellants were arrested immediately thereafter. The case against them was committed to the Sessions Court. A charge was framed against them. They pleaded not guilty and claimed to be tried.