- (1.) Learned Assistant Sessions Judge, 3rd Court, Howrah, by judgment and order dated 19th July, 2007 acquitted the accused, being O.P. No. 1 from charges under Sections 498A/306 of the Indian Penal Code. Being aggrieved by such judgment of acquittal, the defacto complainant, as petitioner, filed the instant revisional application.
(2.) The backdrop of the present case may briefly be stated as follows: The present petitioner, as defacto complainant, submitted a written complaint on 9th February, 2006 at about 18:55 hours. It was submitted therein that his daughter, Poulami Hazra, got married to Sauvik Hazra and such marriage took place on 17th November, 2005 and it was duly solemnized according to Hindu rites and customs. On 8th of February, 200 at about 18 hours, he was informed over phone that his daughter, Poulami, had committed suicide. He being accompanied by others rushed to the matrimonial home of Poulami and came to know that Poulami had been taken to People's Meditreat Pvt. Ltd. Nursing Home. They rushed to the said place and came to know that Poulami had committed suicide by hanging. The present petitioner, as complainant, alleged that the O.P. No. 2, being his son-in-law, used to torture Poulami ? both physically and mentally, for her failure to do domestic work. He claimed that Poulami even requested them over telephone to take her back from her matrimonial home. He was informed by Poulami over phone that on 3rd of February, 2006, her husband, Sauvik, assaulted her at noon resulting in breaking of her conch. The complainant, thus, alleged that continuous physical and mental torture upon his daughter, Poulami, compelled her to bring her life to an end.
(3.) On the basis of such complaint, the police authority started a case and after completion of investigation submitted charge sheet under Sections 498A/306 of I.P.C.;