Toufique Uddin, J. - (1.) THIS appeal arose out of the judgment and order dated 19.6.2009 passed by the learned Additional Sessions Judge, Fast Track 2nd Court, Haldia, Purba Medinipore, in Sessions Trial No. 9(6) of 2007 arising out of Sessions Case No. 40/March/2007 and thereby convicting the appellant for commission of offence under sections 498A/306 of Indian Penal Code. In the background of this appeal, the fact in a nutshell is as follows: On 14.01.2003 one Satyaranjan Das of Village Haldia under P.S. Sutahata lodged an FIR alleging that the marriage of his elder daughter Moyna Rani with Susanta Pramanik (accused) took place seven years back according to Hindu rites and custom. But after the marriage the members of the in -laws place as well as the husband of his daughter unleashed torture for the purpose of bringing more dowry articles. As the demand could not be met, they also physically and mentally tortured the victim. The accused Susanta used to take liquor with his friends inside his house and his daughter protested that act but she was tortured by the accused. The accused had a love affair with one Laxmi Adak and that accused instigated his wife to commit suicide so that he could marry that lady. Ultimately on 12.01.2003 (Sunday) at about 6 -00 p.m. the victim committed suicide.
(2.) SENSING a foul play, a complaint was lodged with the police. After investigation, police has submitted charge -sheet against the accused person under sections 498A/306 of Indian Penal Code.
(3.) THE case was committed to the Court of Sessions by the learned Magistrate. After hearing of both sides, learned Trial Court framed charge under sections 498A/306 of IPC against the accused person.;