- (1.) Leave granted INTRODUCTION
(2.) Appellants are before us being aggrieved by and dissatisfied with the judgment of conviction and sentence dated 10.04.2006 passed by a Division Bench of the Calcutta High Court in Criminal Appeal No. 351 of 2003, affirming a judgment of conviction and sentence passed by the learned Assistant Sessions Judge, Burdwan in Sessions Case No. 218 of 1995 under Sections 498A and 306 of the Indian Penal Code (for short, 'IPC'). The High Court, however, modified the sentence in respect of charge under Section 306 IPC, reducing it from five years to three years, so far as the first Appellant is concerned. PROSECUTION CASE:
(3.) The prosecution case is as under : Deceased Bakulbala was married to Appellant No.2 (Gouranga Mohan) in the year 1991. On 03.02.1994 at about 07.30 a.m. she was found dead at the verandah of her matrimonial home. Immediately after the occurrence, all the inmates of the house including the appellants fled away from the house. It was locked. PW-1, Shyam Sundar Dey, father of the deceased received information about the death of his daughter. He having reached the place of occurrence found the dead body of his daughter lying. A First Information Report was lodged on the same day at about 2105 hrs. before the officer in charge of Khandaghosh Police Station, alleging physical and mental torture upon her by all the accused. PW-1 opined that the deceased committed suicide being unable to bear such torture.;