T.AMARNATH GOUD,J. - (1.)This criminal appeal, under Sec. 374 of Cr.P.C., is directed against the judgment and order of conviction and sentence, dtd. 6/3/2020, passed by learned Addl. Sessions Judge, Sepahijala Judicial District, Bishalgarh in connection with Case No. ST(T-II) 09 of 2017 whereby and whereunder the appellant has been convicted under Ss. 498A/306 of IPC and thereby sentenced him to suffer RI for 3(three) years along with a fine of Rs.5000.00 for committing offence punishable under Sec. 498A of IPC and further sentenced to suffer RI for 10(ten) years for committing offence punishable under Sec. 306 of IPC along with a fine of Rs.5000.00 with default stipulation.
(2.)Prosecution case, in short is that one Sri Amulya Nath Bhowmik of East Gokulnagar under Bishalgarh Police Station lodged a written complaint on 4/4/2015 before the O.C., Bishalgarh Women P.S. alleging that in the year 2009, his daughter Gita Nath Bhowmik got married with accused Partha Bhowmik as per Hindu rites and customs and in that marriage cash amount of Rs.35,000.00 along with furniture and other articles were given as bridal gift. After 5/6 months of the marriage, the accused along with his parents, namely, Nitai Bhowmik and Kanan Bala Bhowmik started torture both physical and mental on Gita Nath Bhowmik to fulfill their further demand of Rs.50,000.00 along with a motorbike. She informed the matter to her parents but they failed to fulfill the demand due to their poverty and as a consequence the accused persons subjected Gita Nath Bhowmik to unbearable torture to fulfill the aforesaid demand and he alleged that his daughter was compelled to commit suicide by hanging herself on account of torture inflicted by her husband and parents-in-law.
(3.)O.C., Bishalgarh Women P.S. on receipt of the written complaint registered Bishalgarh Women P.S. Case No. 01 of 2015 and entrusted the investigation to Women Sub-Inspector of Police, Smt. Shipra Das. After completion of investigation I.O. submitted charge-sheet against the accused Partha Bhowmik, Nitai Bhowmik and Smt. Kanan Bala Bhowmik for commission of offence punishable under Ss. 498A/306/34 of IPC.
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