Siddhartha Chattopadhyay, J. - (1.) The appellants called in question the judgment and order dated 21.12.2009 and 22.12.2009 passed by the learned Additional District and Sessions Judge, 2nd Fast Track Court, Chandannagar, Hooghly, in S.T. No. 26 of 2009 convicting the appellants under Section 498A, 354, 306, read with Section 109 of I.P.C.
(2.) According to the appellants, the judgment passed by the learned Trial Court is without any valid reasons and that there is no evidence in respect of Section 498A/354/306/109 of I.P.C.
(3.) In the interest of effective adjudication, factual scenario needs to be revisited. Shorn of unnecessary details, the prosecution case in a capsulated form is such that that the victim's marriage was held with the appellant No. 1 in 2004. On the eve of 'Ashtomongala', the victim came to her parents' house and told her mother that a friend of her husband used to outrage her modesty with the consent of her husband. The victim reacted and did not agree to give consent to such obnoxious behaviour but her husband compelled her to do so. The grievance ventilated in the F.I.R. also speaks that the said friend used to come to the house of the victim's parents when the victim had been there. This type of outraging of modesty was going on for some days and she raised objection. Thereafter, the husband of the victim told her that she had to entertain his friends. Then the victim committed suicide.;