- (1.) This appeal is directed against the judgment and order dated 21.3.2003 and 24.3.2003 respectively passed in Sessions Trial No. 45(5)2002 corresponding to Sessions Case No. 91(8)2001 by learned Additional District and Sessions Judge , Fast Track Court-III, Alipore thereby convicting the appellant for the offence punishable under Sections 498A IPC and sentencing him to suffer rigorous imprisonment for four years and to pay a fine of Rs. 3,000/- in default to suffer rigorous imprisonment for two months and also convicting him for the offence punishable under Section 302 IPC and sentencing him to suffer R.I. for life and to pay a fine of Rs. 6,000/- in default to suffer R.I. for four months.
(2.) There was a direction that both the sentences would run concurrently.
(3.) The prosecution case is as follows : Dolly Naskar, the victim was given in marriage with appellant Ranjit Naskar on 2nd Ashar according to Hindu Rites and Customs and since after marriage she was subjected to both physical and mental torture by her husband and his near relatives asking her to bring Rs. 10,000/- from her father. She was also beaten on other trifling household matters. She reported those incident to her parents. Her father requested his son-in-law, the appellant and his other family members not to assault his daughter and assured them that he will pay the amount in due course. His son-in-law appellant Ranjit Naskar with his relative came to his (de facto complainant ) house on 26-2-1998 in the early morning around 4 a.m. and informed him that on 25-2-1998 at 10 p.m. Dolly with her sister-in-law and others had gone to Suryapore Shiva Temple. She engaged herself in cutting fruits etc. at the temple . Thereafter she became untraceable therefrom. His son-inlaw left his house giving such information. Subsequently he came to know that the dead body of Dolly was found near the temple and his son-in-law and others took the dead body to their house. On that date i.e. 26-2-1998 at 7.55 hours he lodged a written complaint at Baruipur P.S. alleging that his daughter Dolly had been murdered by her husband the appellant in connivance with his other family members.;