SANKAR ACHARYYA,J. - (1.) The father-in-law (Appellant No.1), mother-in-law (Appellant No. 2) and the husband (Appellant No. 3) of the victim Punam Mahato, being convicted under Sections 498A/304B/34 of the Indian Penal Code (in short I.P.C.) and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 1000/- in default of payment of fine to suffer further rigorous imprisonment for two months each of the offence punishable under Section 498A/34, I.P.C., and also to suffer rigorous imprisonment for ten years each of the offence punishable under Section 304B/34, I.P.C., with order that said sentences of imprisonment shall run concurrently as per judgment and orders of conviction dated 24.02.2010 and of sentence dated 25.02.2010 (hereinafter called is impugned judgment) passed by learned Additional Sessions Judge, Fast Track Court No. 3, Barrackpore, North 24 Parganas in Sessions Trial No. 41(8)2006 corresponding to Sessions Case No. 20(3)2006, have preferred this appeal for setting aside the impugned judgment and for their acquittal of the charges framed in trial Court against them. The appellants are detained in correctional home.
(2.) Admittedly, marriage between appellant No. 3 (A-3) and the victim was solemnized on 29.04.2003 according to Hindu rites and custom and since then the victim lived in her matrimonial home with the appellants. Out of that wedlock a handicapped female child was born and the child passed away at its age of 5 months. The victim house wife Punam Mahato expired on 22.01.2005 in her matrimonial home due to her unnatural death.
(3.) After the death of Punam her father Indrajit Mahato lodged F.I.R. before police of Belgharia Police Station which was registered on 23.01.2005 at 00.05 hrs. at Belgharia, P.S.;