- (1.) This appeal arose out of the judgment and order dated 27.04.2009 and 28.04.2009 passed by the learned Additional District & Sessions Judge, Fast Track Court, 2nd Uttar Dinajpur, Raiganj, in Sessions Case No. 34/2001 and thereby convicting the appellants for commission of offence under sections 498A/306 of Indian Penal Code.
(2.) In the background of this appeal, the fact in a nutshell is as follows : On 24.6.1997 a complaint was lodged by one Anukul Ch. Deb with the O.C., Kaliyaganj P.S. to the effect that his sister namely Shipra Deb was married with Narayan Ch. Nandi on 13th Falgun, 1402 B.S. as per Hindu rites and customs and as per their demand, dowry was given at the time of marriage. But after her marriage, her husband Narayan Nandi, mother-in-law, elder brother-in-law and sister-in-law subjected her to torture both physically and mentally and pressed her to bring further dowry from her father's house. She disclosed to her parents but demand could not be fulfilled. On 24.6.1997, the father of the complainant received a telephonic message from the house of Shipra's husband that the condition of Shipra is precarious and after that she expired.
(3.) A complaint was lodged with the police.;