S.P. Talukdar, J. - (1.) One Gour Hari Patra lodged a written complaint before the Officer -in -Charge, Daspur Police Station alleging therein that his daughter, Kajal @ Radharani, was subjected to torture by her husband and parents -in -law within a few days of her marriage, which took place on 14th of Asar 1389 B.S. Being unable to bear with such physical and mental torture, she used to come back to her father's house every now and then. After she finally left her in law's place, her husband, Tapan, forcibly took her from a cinema hall, named, 'Sarala' on 14th of May, 1985. After taking to their place they inflicted further torture upon her. On the next morning, she committed suicide at her husband's place by consuming poison.
(2.) On the basis of such written complaint, the police authority started Daspur P.S. Case No. 4 dated 24th August, 1985 under Ss. 498A/306 of I.P.C. After completion of investigation, charge sheet was submitted. The case was, thereafter, committed to the learned Court of Sessions. Learned Trial Court on the basis of relevant materials framed charge under Sec. 306 of I.P.C. and under Sec. 498A of I.P.C. against the husband of the alleged victim, being the present appellant.
(3.) Prosecution in order to establish the charge examined as many as eight witnesses in this case.;