KENARAM MONDAL Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) IN this appeal under Section 374 of the Code of Criminal Procedure, 1973, the accused convict (hereinafter called as the appellant) has challenged the judgment dated 27.11.2014 and order of conviction passed on 28.11.2014 by the Ld. Additional Sessions Judge, Haldia, within the District of Purba Medinipur in connection with ST No. 06(05) of 2012 arising out of Nandigram, P.S. case No. 253 of 2011 dated 21.11.2011, under Sections 498A, 323, 324, 326, 307 and 302 of the Indian Penal Code (hereinafter called as the said Code).

(2.) THE prosecution case which went for the trial can be stated in brief thus that on 21.11.2011 at about 14.20 hours, one Sovana Mondal, daughter of the present appellant came to the said police station and lodged a written complaint to the effect that the present appellant, who used to assault the victim, Anita Mondal, the wife of the convict from time to time without any reasonable cause under the influence of liquor had killed her mother at about 11.30 p.m. on 20.11.2011 by setting the victim (Anita Mondal) on fire. Sovana Mondal has been the daughter of the accused and the victim.

(3.) THE case ended in charge sheet under Sections 498A, 323, 324, 326, 307 and 302 of the said Code against the appellant.