BABU DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Doubting the correctness of the judgement and order of conviction dated 27.11.2012 passed by Additional Sessions Judge, FTC, 3rd Court, Barasat, North 24-Parganas, the appellant has preferred this appeal and prayed for setting aside the impugned judgement. The learned counsel appearing on behalf of the State submitted that there is no merit in this appeal and that the learned trial court has considered everything in its proper perspective.

(2.) In the interest of the effective adjudication factual aspect needs to be recapitulated. The defacto complainant, by filing FIR, had ventilated his grievances that the marriage of his daughter was held with the present accused appellant in the year 1998. The victim has delivered a male child. Before the fateful day, since last one year, the accused/appellant used to torture upon the victim physically and mentally. Thereafter the victim had committed suicide by hanging herself. Disclosing his such grievances, he has lodged FIR and set the law into motion.

(3.) The defence case as it appears to him from the trend of cross-examination and examination of the accused under Section 313 Cr.P.C. is that he has been falsely implicated.