Siddhartha Chattopadhyay, J. - (1.) Challenge in this appeal is to the judgement and order of conviction dated 10.03.2016 and 11.03.2016 by which the learned Additional Sessions Judge is convicted the appellant under Section 498A/306 of the Indian Penal Code.
(2.) Shorn of unnecessary details, the prosecution case in a nutshell is such that the marriage of the victim was held with the appellant on 4th Agrahyan, 1414 B.S. i.e. corresponding 2007. Soon after the said marriage the victim was tortured for want of additional dowry and sometimes the parents-in-law and other family inmates also adds fuel to the fire. Nearly after two years, the defacto complainant came to know that his daughter has become seriously ill and when he came back he found that the victim died.
(3.) He lodged the First Information Report and set the law into motion. The defence case as it appears to me from the trend of cross-examination and examination of the accused under Section 313 of Cr.P.C. is their innocence and they have been falsely implicated.;