Joymalya Bagchi, J. - (1.) The appeal is directed against judgement and order of conviction and sentence dated 15.7.2000 passed by learned Additional Sessions Judge, 3rd Court, Krishnagar, Nadia in Sessions Trial No.11 of November, 1999 arising out of Sessions Case No.25 of November, 1998 convicting the appellants for commission of offence punishable under Sections 498A/304B of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for ten years each for the offence punishable under Section 304B of the Indian Penal Code. No separate sentence was awarded for the offence punishable under Section 498A of the Indian Penal Code.
(2.) Prosecution case, as alleged against the appellants, is to the effect that the victim, Bulbuli was married to the appellant no.1, Amal Modak on 14th Falgoon 1403 B. S. The appellant nos.2 and 3 are the father-in-law and mother-in-law of the victim. It is alleged that the appellants were unhappy with the gifts given at the time of the marriage and the victim was assaulted and threatened by the appellants that she would be murdered if she did not bring Rs.5,000/- from her parental home. On 22.7.1997 at about 1.00 hours the father of the victim, Mohan Lal Modak received an information that her daughter died due to burn injuries at her matrimonial home in the morning of the previous day. Over such issue, first information report was registered against the appellants and charges were framed under Section 498A/304B of the Indian Penal Code. The appellants pleaded not guilty and claimed to be tried.
(3.) In the course of trial, the prosecution examined 10 witnesses and exhibited a number of documents. In conclusion of trial, the trial court by the impugned judgement and order dated 15.7.2000 convicted and sentenced the appellants, as aforesaid.;