Indira Banerjee, J. - (1.) This appeal is against a judgment dated 24th May, 2011 and an Order of sentence dated 25th May, 2011 whereby the accused appellants have been found guilty of murder under Section 302 read with Section 34 of the Indian Penal Code and also guilty of offence under Section 498A read with Section 34 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life for the offence under Section 302 of the Indian Penal Code and rigorous imprisonment for three years for offence under Section 498A of the Indian Penal Code. The sentences were to run concurrently.
(2.) It is the case of the prosecution that the sister of the de facto complainant got married to the accused appellant no. 1, son of the accused appellant no. 2. After a few months of marriage the accused appellants used to torture the deceased as a result of which the deceased often came back to her parental house. Unable to bear the torture inflicted by the accused appellants the deceased had to return to her parental house. A complaint was lodged under Section 498A of the Indian Penal Code against the accused appellant no. 1. Proceedings for maintenance were also initiated under Section 125 of the Criminal Procedure Code.
(3.) On 28th August, 1999 the de facto complainant came to know that his sister had died. After receiving such information the de facto complainant along with his brother and mother went to the house of the accused appellant and found the deceased lying in dark room.;