DARA SHEKO,J. - (1.) This criminal appeal has been directed by the appellant, Subrata Sharma, assailing the order of conviction dated 23.11.2015 and order of sentence dated 26.11.2015 delivered by learned Additional District & Sessions Judge, 6th Court, Barasat, North 24-Parganas in Sessions Trial No.01(03)2012 arising out of Sessions Case No.09(09)2010, where trial was commenced framing charge jointly against three accused persons, i.e. the appellant and his parents for the offences punishable under Section 498A / 302 / 304B of the Indian Penal Code.
(2.) Be it mentioned that on conclusion of trial the parents of the appellant were set free from all charges and also the appellant was set free for the offence punishable under Section 498A and 304B of the Indian Penal Code but finding him guilty for the offence punishable under Section 302 of the Indian Penal Code learned Trial Judge sentenced him for life imprisonment with fine. There is no appeal preferred by the State against order of acquittal in respect of the parents of the appellant or in respect of the charges from which the appellant was set free.
(3.) The case has been registered at Habra police station being Habra P.S. Case no.41 of 2009 on the basis of the written complaint received on 29.01.2009 at 7.55 hrs. from Gauranga Debnath, happened to be the father of the deceased, Purnima Sharma (Debnath), she being the wife of appellant.;