- (1.) The present appeal is against the judgment and order of conviction and sentence dated 06.03.2007 and 08.03.2007 passed by the learned Additional District and Sessions Judge, Fast Track Court- 1 at Tamluk, Purba Midnapore in Sessions Trial Case No. 6 (7) 2005 (Sessions Case No. 96 of 2004) convicting the appellant for the offences punishable under Sections 498 A/ 302 I.P.C.
(2.) The facts leading to the present appeal in short, are as follows:-
(3.) On 09.10.1997 one Tuku Bala Mondal of village Mundasarai submitted a written complaint to Khejuri Police Station in the district Midnapore and thereby alleged that her daughter Shephali and the Appellant Biswaranjan Midya Chowdhury were married on 10th May, 1996 and after such marriage her daughter Shephali lived with the Appellant in the Appellant's house at village Boga. In the said complaint it is further alleged by the complainant that since after marriage the Appellant started torture on her daughter and in the night of 8th October, 1997 she received an information from a covillager of the Appellant that her daughter was killed by the Appellant after which she along with some of her co-villagers rushed to the house of the Appellant where they found the dead body of her daughter lying on a cot in the house of the Appellant with marks of severe burn injuries and after seeing her daughter's dead body in such condition she suspected that her daughter had been killed by the Appellant. On the basis of such written complaint Khejuri P.S. Case No. 53/1997 dated 09.10.1997 under Sections 498 A/ 302/201 I.P.C. had been started against the Appellant and after completion of investigation charge-sheet under Sections 498 A/302/201/34 I.P.C. was submitted against the Appellant and two daughters of the Appellant by his previous wife, namely, Shubhra alias Mamani Das and Sampa Bhunia.;