- (1.) This Appeal has been filed from the order of conviction and sentence dated 17th April, 2006 and 18th April, 2006 passed by the Additional Sessions Judge, Fast Track Court-I, Tamluk in Sessions Trial No. 10 (4) of 2005 arising out of Sessions case No. 131(12) of 2004 under Section 302 I.P.C. whereby and whereunder the accused appellants were directed to suffer rigorous imprisonment for life and directed to pay a fine of Rs. 5,000/- each, in default, to suffer simple imprisonment for three months.
(2.) The case of the Prosecution is that the victim girl is the wife of the accused appellant no. 1 and her body was found hanging from a Babla tree along the river Chandia. Injury marks were found on her neck and on receiving information of her death, the mother of the victim girl came to the P.O. and lodged the F.I.R. at 10.15 hours on 13th July, 2004. On the basis of such information received, Moyna P.S. Case No. 62/2004 dated 13th July, 2004 under Sections 498A/302 I.P.C was started.
(3.) Investigation was undertaken by the I.O. and on completion charge sheet was submitted against the four accused persons, namely, the accused appellants, Pashupati Dhara and Smt. Dulali Dhara.;