- (1.) This appeal arose out of the judgment and order dated 16.02.2010 and 17.2.2010 passed by the learned Additional Sessions Judge, Kandi in Sessions Trial No. 2 of August, 2003 arising out of Sessions Case No. 24 of 2003 and thereby convicting the appellants for commission of offence under sections 498A/306 of Indian Penal Code and sentencing them for a period of three years and five years respectively with further direction to pay fine with default clause.
(2.) In the background of this appeal, the fact in a nutshell is as follows : One Jagannath Mondal lodged a complaint to the effect that Jonaki i.e. the daughter of Jagannath Mondal was married with Sentu Ghosh on 5th Asar, 6 years ago. Since marriage her husband, father-in-law and mother-in-law began to torture her physically and mentally with demand of money. At about 7-00 p.m. on 14.11.1999 Jagannath got information that Jonaki consumed poison in her in-laws' house and she was admitted in Kandi Hospital. He went there and found the dead body.
(3.) Sensing foul play at in-laws' place of his daughter; a complaint was lodged. After investigation, police submitted charge-sheet against the accused persons under sections 498A/304B of Indian Penal Code.;