TOUFIQUE UDDIN, J. - (1.) THIS appeal arose out of judgment and order dated 30.8.2005 passed by the learned Additional Sessions Judge, Fast Track Court, III, Purulia, in Sessions Trial No. 81 of 2004 convicting the appellants for commission of offence under Sections 498A/304B/34 of the Indian Penal Code.
(2.) IN the background of this appeal, the fact in a nutshell is as follows: - One Sipra Sarkar sister of the complainant got married to one Sujoy Sarkar of village Parui under P.S. Pancha, district Purulia and the said marriage took place on 27th April, 2001 . She died under suspicious circumstances at her in -laws' place on 2.8.2002. On 2.8.2002 the complainant received a telephonic information from his sister at about 11 a.m. to the effect that she was being extremely harassed by the members of her in -laws' family and she should be rescued immediately. The complainant conveyed his sister that he will arrange to bring her back on 3.8.2002. On the same day at 5 P.M. the husband of Sipra Sarkar conveyed that his sister was suffering coronary thrombosis. On receipt of such information the informant along with others rushed to the matrimonial home of his sister and found there his sister dead. Sensing a foul play a complaint was lodged with the Police Station.
(3.) AFTER investigation, the police has submitted charge sheet under Sections 498A/304B/34 of the Indian Penal Code read with Section 3 and 4 of the Dowry Prohibition Act.;