- (1.) This appeal is directed against a judgement and order dated 19th January, 1990 passed by the learned Additional Sessions Judge, First Court, Bankura in Sessions Trial No. 1 of January 1988 arising out of Sessions Case No. 9 of August 1987 by which the appellant Fatik was convicted of the offence punishable under section 302 and the rest of the six accused persons were acquitted of all the charges. The convict Fatik has been sentenced to suffer imprisonment for life for the offence punishable under section 302 of the Indian Penal Code.
(2.) The facts and circumstances of the case briefly stated are as follows : On 10th March, 1985 the deceased Putul was given in marriage to Fatik according to Hindu rites and customs. A female child was born. On 24th June, 1986 her dead body was found hanging in the bed-room of her matrimonial house. The brothers of the deceased were informed. They rushed to the place of occurrence. A written complaint was lodged on the same day alleging ill- treatment against all the in-laws including the husband, demand for articles including a TeleVision and concluding that the deceased had committed suicide. It is on this basis an FIR was drawn and a criminal case was started under sections 498A and 306 of the Indian Penal Code only against the mother- in-law and the sisters-in-law.
(3.) After investigation the police filed a charge-sheet not only against the mother-in-law and the sisters-in-law but also against the husband and some of his relations under sections 498A and 302 of the Indian Penal Code. The learned Trial Judge did not find any of the accused persons guilty of the charge under section 498A of the Indian Penal Code. The appellant alone was convicted under section 302 of the Indian Penal Code. Rest of the accused persons were also exonerated from the charge under section 302/34 of the Indian Penal Code.;