- (1.) This appeal arose out of judgment and order of conviction dated 19.12.2007 & 20.12.2007 passed by learned Additional Sessions Judge, Fast Track Court -I, Dinhata, Cooch Behar in Sessions Case No. 11 of 2005 and Sessions Trial No. 05(July) 2005 and thereby convicting the appellant for commission of offence punishable under Sections 498A/ 304B of the Indian Penal Code and sentencing to suffer various terms of imprisonment and to pay fine of Rs. 5,000/ - with default clause.
(2.) In the background of this appeal, the fact in a nutshell is as follows. One Nitai Pada Barman lodged a FIR on 11.03.1992 to the effect that the marriage between her niece Mayarani, the victim lady, and the accused Satya Ranjan Barman took place without full satisfaction of the claim of dowry money of Rs. 5,001/ - out of which Rs. 3,700/ - could only be paid by cash along with other articles of dowry. Remaining Rs. 1,300/ - could not be paid at that time. After some days the accused persons inflicted both mental and physical torture upon the victim lady. Often she was physically assaulted and denied of food. Failing to withstand such torture the victim committed suicide on 15.09.1.992 at about 06.30 p.m.
(3.) On investigation police submitted charge -sheet under Sections 498A/304B of the Indian Penal Code.;