JAYANTI BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant Bhabani Prasad Bhattacharya in connection with Sessions Trial No. 20 of 2000 faced charges under Sections 120-B/302, 302/34 and under Section 201 of the IPC along with Smt. Jayanti Bhattacharya and Shila Bhattacharya for the murder of Rita Bhattacharya who was wife of appellant Bhabani Bhattacharya. Appellant Jayanti Bhattachaiya in the same trial along with Shila Bhattacharya faced the charge under Section 302/34 of the IPC for the murder of Smt. Kamala Bhattacharya who was the mother of appellant Bhabani Bhattacharya.

(2.) The learned Additional Sessions Judge, Arambag in the district of Hooghly while disposing of the said Sessions Trial found appellant Bhataani guilty for commission of the offence under S. 302/ 120-B and also under Section 302/34 of the IPC for the murder of his wife Rita Bhattacharya and Bhabani was also found guilty under Section 201 of the IPC.

(3.) The learned Additional Sessions Judge found appellant Jayanti Bhattacharya guilty of the offence under Section 302/34 of the IPC for the murder of Rita Bhattacharya and she was also found guilty under Section 302 of the IPC for the murder of Kamala Bhattacharya. The learned Judge recorded an order of acquittal as regards Shila Bhattacharya finding her not guilty under Section 302 of the IPC.