Joymalya Bagchi, J. - (1.) The appeal is directed against the judgment and order dated 22.02.2013 and 25.2.2013 passed by the learned Additional District & Sessions Judge, 2nd Fast Track Court, Rampurhat, Birbhum, in S.T. Case no. 2(January) of 2012 convicting the appellant for commission of offence punishable under Sections 302 of the Indian Penal Code and sentencing his to suffer imprisonment for life and to pay a fine of Rs.5,000/- in default to suffer imprisonment for two years more and to suffer imprisonment for 5 years and to pay a fine of Rs.1,000/- in default to suffer imprisonment for six months more for commission of offence punishable under Section 201 of the Indian Penal Code. Both the sentences to run concurrently.
(2.) Prosecution case, as alleged, against the appellant and other accused persons, being the in-laws of the victim, is to the effect that the victim was married to the appellant ten years ago. After the marriage, she was subjected to mental and physical torture by the appellant and other accused persons. On 10.03.2011 around 11 P.M. Naba Mal, P.W. 1, father of the victim came to know that his daughter had died. On reaching the matrimonial home, he found his daughter lying dead with burn injuries on her person in the courtyard. On the written complainant of Naba Mal (P.W. 1), Murari P.S. Case no. 25/11 dated 11.03.2011 under Section 498A/302/34 IPC was registered.
(3.) In conclusion of investigation, charge sheet was filed against the appellant and other accused persons.;