Joymalya Bagchi, J. - (1.) Priya Sarkar the unfortunate victim housewife committed suicide within one and half year of marriage. In connection with her death, her uncle Himangshu Sarkar, PW1 lodged first information report against the appellant i.e. her husband and other in-laws i.e. mother-in-law, Pratima Mondal, uncle-in-law Dilip Mondal, married sister-in-law Pratilata Sarkar and her husband Sanjit Sarkar. In the first information report, it was alleged that a sum of Rs.50,000/-, gold ornaments of 03 bhories and other articles were given as dowry at the time of her marriage. Soon after marriage, the appellant and other in-laws subjected Priya to mental and physical torture on further demand of money. PW1 and others tried to settle the matter but to no avail. On 15.08.2013 at 7 P.M. he received information that Priya had been assaulted and set on fire by the accused persons.
(2.) In course of investigation, the appellant who had been admitted at Balurghat Hospital from the date of incident due to burn injuries was arrested on 31.1.2013 upon his discharge from the hospital.
(3.) In conclusion of investigation, charge-sheet was submitted against the accused persons. The case was committed to the Court of Sessions for trial and disposal. Charges were framed against the appellants under sections 498A/302/304B/34 IPC. They pleaded not guilty and claimed to be tried. In the course of trial prosecution examined 18 witnesses and exhibited a number of documents.;