Joymalya Bagchi, J. - (1.) The appeal is directed against the judgment and order dated 9th February, 1988 passed by Shri S. P. Dutt, learned Sessions Judge, Burdwan acquitting the respondents of the charges under Sections 148/149/302 of the Indian Penal Code in Sessions Trial Case No.13 of 1987.
(2.) Prosecution case as levelled against the respondents is to the effect that on 31st December, 1985, one Sasthi Charan Ruidas lodged a complaint with the Officer-in-Charge of Raina Police Station alleging that on returning from police station, he found his wife, Kalpana Ruidas, the victim, hanging dead in the east facing room of his house and on query, his mother, Smt. Durga Bala Dasi, P.W.2, intimated him that at about 9 to 9-30 a.m., the respondents, being armed, had assaulted his wife. Upon protest, his mother (PW2) was also assaulted. P.W.2 further intimated his son that on being assaulted, his wife committed suicide. Subsequently, he found the victim was hanging from the eastern side room, as aforesaid.
(3.) Pursuant to investigation, charge-sheet was filed under Sections 148/149/302 of the Indian Penal Code against the respondents, who pleaded not guilty and claimed to be tried. Nine witnesses were examined during the trial and a number of documents were examined.;