Ishan Chandra Das, J. - (1.) This criminal appeal has been directed against the judgment and order of conviction dated 7th day of January, 2014 and 9th day of January, 2014 respectively passed by learned Additional Sessions Judge, Fast Track Court 3, Barasat, North 24 Parganas in S.C. No. 14(1)/2014, (S.T. (5) (7)/2012) where learned Trial Court found the appellants guilty of the offence punishable under Ss. 498A/306 of the Indian Penal Code and sentenced them to suffer Simple Imprisonment for 2 years and to pay a fine of Rs. 1000/ -each in default to suffer Simple Imprisonment for one month for the offence punishable under Sec. 498A of the Indian Penal Code and to suffer Simple Imprisonment for 5 years for the offence punishable under Sec. 306 of the Indian Penal Code and also to pay a fine of Rs. 3000/ - each in default to suffer Simple Imprisonment for 5 months with a further direction that both the sentences to run concurrently subject to set off in terms of Sec. 428 of the Code of Criminal Procedure.
(2.) Brief facts of the case, as revealed form the written complaint (Exhibit -1) is that on the 25th day of January 2010, the marriage between the appellant No. 1 (Jaladhar Khan) and victim Reba Pal was solemnized according to the Hindu rites and custom and after such marriage, the victim was subjected to ill -treatment at her matrimonial home by her sisters -in -law Alpana and Aparna, who used to taunt her on different pretexts and caused torture on her physically and mentally. On the 3rd day of January, 2010 while the victim made an attempt to go to the sister's house of her mother -in -law at Kaylapota with her mother -in -law Uma Khan, there was an altercation between the victim and her husband over that issue to which the husband of the victim told her - "why don't to you die - Her mother -in -law then went to Kaylapota alone. Thereafter due to this altercation, taunt and instigation by her husband and sisters -in -law, the victim was compelled to commit suicide by hanging. Hearing the news of his sister's death, the de facto complainant (Sukumar Pal) rushed to the matrimonial home of the victim and was confirmed about the reason behind her tragic death. He, therefore, requested the Officer -in -Charge of Ashoknagar Police Station, District - 24 Parganas (North), to take the legal action against the matrimonial relations of the victim.
(3.) Learned trial Court in course of trial examined 8 witnesses altogether including the de facto complainant, the brother of the victim (PW -1), her mother Padmarani Pal (PW -2) one Anup Pal, the nephew of the victim (PW -3) one Milan Pal, the brother -in -law of the victim (PW -4) Dr. Supriti Gharai, the Medical Officer holding the Post Mortem Examination over the dead body of the victim (PW -5), one Swapan Mondal and one Tutul Mondal, the neighbours of the appellants as PW -6 and 7 respectively and Sub -Inspector Laxman Chandra Singha, the Investigating Officer of this case as (PW -8) and on conclusion of trial he found the appellants guilty of the offence punishable under Ss. 498A/306 of the Indian Penal Code, convicted them and sentenced them to suffer imprisonment and fine, as noted earlier.;