R. Mukhopadhyay, J. - (1.) Heard Mr. M.A. Niyazi, learned counsel appearing for the appellant and Mr. Arun Kr. Pandey, learned A.P.P. for the respondent-State as well as Mr. Prakash Chandra, learned counsel for the informant.
(2.) This application is directed against the judgment dated 28.08.2010 and order of sentence dated 01.09.2010 passed by Sri Brajesh Kumar Goutam, learned Additional Sessions Judge, FTC-III, Jamshedpur in Sessions Trial Case No. 46/2008, whereby and whereunder the appellant has been convicted for the offence punishable under Sections 302 and 498-A of the Indian Penal Code and sentenced to R.I. for life under Section 302 of the Indian Penal Code.
(3.) The First Information Report reveals an allegation that the daughter of the informant namely Anita Gope was married with the appellant in the year, 2001 and after marriage she was subjected to torture and cruelty by the appellant and her in-laws. It has been alleged that a case was filed before the Family Court which ended in a compromise and the deceased Anita Gope started living in her matrimonial house. A female child namely Pushpa was also born of the wedlock of the appellant and Anita Gope. The daughter was admitted in Blue Bell School in Mango, Jamshedpur. It has been alleged that on 06.09.2007 Pushpa had brought a letter purportedly authored by the daughter of the informant wherein she had mentioned about a threat to her life. On 14.09.2007 a First Information Report was instituted on the basis of the said letter being Mango (MGM) P.S. Case No. 300/2007. Further allegation has been levelled that on 17.09.2007 the son of the informant received a call on his mobile that Anita Gope has been admitted in Tata Main Hospital (herein after referred to as T.M.H.) in a burnt condition. The informant on receiving such information reached T.M.H. where he found his daughter admitted in the Burn Unit. The informant could subsequently come to know that his daughter was put on fire by the appellant and her in-laws.;