Chandrashekhar, J. - (1.) The allegation against the wife is that she has killed her husband by strangulation.
(2.) In S.T. No. 23 of 2008, she has suffered judgment of conviction and punishment of R.I for life and fine of Rs.30,000/- under section 302 of the Indian Penal Code.
(3.) The informant of this case, namely, Sohar Turi is father of the deceased. On the basis of his fardbeyan, Bishnugarh P.S. Case No.51 of 2007 has been lodged against wife of the deceased, namely, Nunuchandra Turi.;