- (1.) Leave granted.
(2.) Appellants call in question legality of the judgment rendered by a Division Bench of the Calcutta High Court dismissing the appeal filed by the appellants, but modifying the sentence. Appellants faced trial for commission of offences punishable under Section 304B read with Section 34 of the Indian Penal Code, 1860 (in short the 'IPC') and Sections 3 and 4 of the Dowry Prohibition Act, 1961 (in short the 'DP Act').
(3.) The prosecution version in brief is as follows: Rupali, sister of informant Dilip Patra (PW-1) was married to appellant Biswajit Halder-appellant no.1 on 6th March, 1992. Appellants Dulal Chandra Halder and Maya Halder are the parents of Biswajit. At the time of marriage dowry i.e. of Rs.43,000/-, gold ornaments and the household articles were given to the appellants, but they were not satisfied with the dowry items. Since marriage Rupali was put under pressure to bring one colour television, English Khat and VIP bag for her father-in-law and other relatives. Rupali time and again had reported about the persistent demand of the appellants to her father and brothers. Rupali's brother (PW-1) on different occasions requested the appellants not to harass Rupali for non-payment of those items. On 27th July, 1992 Rupali committed suicide at the house of the appellants by consuming poison and after getting the sad news from his relatives, PW-1, who being a member of Indian Armed Forces was posted at Punjab, came to his native village and lodged the FIR on 6th August, 1992.;