SUBHASIS DASGUPTA, J. - (1.) This appeal found its emergence after it was preferred by accused persons/appellants against the judgment and order of conviction, and sentence, passed by learned Additional Sessions Judge, Cooch Behar, in Sessions Case No. 74/2 giving rise to Sessions Trial No. 4(12)04, convicting the accused persons/appellants under Section 498A/302/34 I.P.C., and sentencing them thereunder to suffer rigorous imprisonment for three (3) years with fine of Rs. 5,000/-(Rupees Five Thousand) each, with default stipulation to undergo rigorous imprisonment for six (6) months each under Section 498A I.P.C., and to suffer imprisonment for life with fine of Rs.5,000/- (Rupees Five Thousand) each, and in default to pay fine further rigorous imprisonment for six (6) months each under Section 302/34 I.P.C.
(2.) We feel inclined to mention the factual scenario of this case precisely as established and highlighted by the prosecution, discernable from the witnesses examined during trial, that the deceased being the second daughter of the de-facto complainant/father was put to suffer death in her in-law's house by hanging about seven (7) months after her marriage.
(3.) Admittedly, victim was given marriage with accused/appellant no. 1 Mazidul Miah on 16.10.1997, according to mohammedan rites and customs satisfying the demand of accused persons, like by paying cash of Rs.11,000/- (Rupees Eleven Thousand), silver ornaments of three descriptions along with one Hero cycle and other valuables.;