A.K.Basu, J. - (1.) This appeal has been directed against the Judgment and order passed by the learned Additional Sessions Judge, Bankura in connection with Sessions Trial No. 1(11)/1990 corresponding to Sessions Case No. 3(5)/1989.
(2.) Meghnath Mondal, his wife Rasibala and his son Jaladhar faced trial before the learned Additional Sessions Judge under sections 498A/302/201 of the IPC and alternatively under section 304(B) of the IPC on the allegation of subjecting Rina Mondal, wife of Jaladhar Mondal to cruelty and causing death of said Rina Mondal within seven years of her marriage.
(3.) It was the prosecution case, as revealed from the first information report of one Prakash Ghosh, that Rina was married to appellant Jaladhar and since marriage Jaladhar and his parents namely Meghnath and Rasibala were not pleased with the payment of dowry and for that reason, Rina was subjected to continuous harassment and torture.;