Amit Talukdar, J. - (1.) For salvaging their lost fortune suffered before the learned Additional Sessions Judge, 5th Court, Alipore in Sessions Trial No.2(l) 1995 on account of their conviction passed on 31.3.99 the Appellants - Prithwish Chowdhury (for short, 'A1'), Smt. Sefali Chowdhury (for short, 'A2') and Smt. Pratima Chowdhury (for short, 'A3') (the husband, mother-in-law and unmarried sister-in-law respectively of the deceased Anjana) have preferred this Criminal Appeal.
(2.) While it may be of poor consolation for little Moumita @ Rini (P.W.11) to be apprised of the exact cause of the death of her Mother Anjana in the forenoon of 22/5/1991, the same has baffled the Autopsy Surgeon, Dr. P. B. Das (P.W.10), Additional Chief Medical Officer of Health, Alipore; another Expert on the same profession P.W.2, Prof. Apurba Kumar Nandy, Professor and Head of the Department of Forensic Science and State Medicine, Calcutta Medical College & Hospital and Vice-Principal and also former Expert, Prof. Jagat Bandhu Mukherjee and have stirred the investigative skill of P.W.26, Sujit Banerjee and have persuaded the Defence to seek a dent in the prosecution case.
(3.) This Court is required to assess the position without being caught between Scylla and Charybdis.;