Toufique Uddin, J. - (1.) THIS appeal arose out of the judgment and order of conviction dated 25.4.1992 passed by the learned Additional Sessions Judge, 2nd Court, North 24 -Parganas, Barasat, in Sessions Trial No. 3(4)/1991 arising out of Sessions Case No. 19(4)/1990 and thereby convicting the appellants for commission of offence under sections 498A of Indian Penal Code and sentencing them accordingly. In brief the background of this appeal is that: One Nukul Chakraborty of Masjid Bati Road, Milan Nagar, Kanchrapara called at the Bizpur Police Station on 3.11.1988 at 20.24 hours with a written complaint reporting inter alia that his younger sister Sm. Gita Chakraborty was married with the accused Amal Ghosh about 8 years back and since marriage Gita used to reside at her husband's house in the company of all the accused persons. She had begotten two daughters. But, She was subjected to physical and mental torture by the accused persons. She was deprived of food and clothing. The children were not provided with milk.
(2.) AFTER investigation, police has submitted charge -sheet against the accused persons under sections 306 /498A of Indian Penal Code. The case was committed to the Court of Sessions by the learned Magistrate. After hearing of both sides, learned Court below framed charges under sections 498A /306 of IPC against the accused persons.
(3.) THE contents of the charges were read over and explained to them when the accused persons pleaded not guilty and claimed to be tried.;