- (1.) This appeal is directed against the judgment of conviction and sentence passed by learned Additional Sessions Judge, Fast Track Court, 1st Court, Berhampur, Murshidabad in Sessions Trial No. 3 of May, 2004 corresponding to Sessions Serial No. 825 of 2003 sentencing the Appellant to suffer imprisonment for life and to pay a fine of Rs. 5,000/- in default to suffer further imprisonment for five months under section 302 IPC.
(2.) The case of the prosecution in short, is that one Gopal Chandra Sarkar lodged an FIR alleging that his daughter Gouri Das, aged 19 years was married with Ratan Das on 18th Ashar, 1410 B.S. according to Hindu rites and ceremonies. At the time of marriage different articles were gifted. After marriage Gouri Das used to live in her matrimonial home, but, whenever she visited the house of the informant, she used to disclose that her husband was in need of money in connection with his business and her father-in-law and mother-in-law told her to bring money from the informant and in case of failure to make such payment she will have to live in the house of her father for good.
(3.) It has been alleged that the victim was denied food in her in-laws house and she was subjected to torture. She was even assaulted. Sometimes the victim used to stay in her father's house. On 29.10.2003 her husband, mother-in-law and father-in-law created pressure upon her for fetching money and it was disclosed by the victim to her parents. On 30.10.2003 the informant came to learn that three accused persons strangled her to death. After reaching there the informant found her dead. The victim was lying on the 'chowki' in the room of her husband.;