Joymalya Bagchi, J. - (1.) The Appeal is directed against judgement and order dated 29.06.2015 and 30.06.2015 passed by learned Additional Sessions Judge, Uluberia, Howrah in Sessions Trial Case No. 254 of 2011 convicting the appellants for commission of offence punishable under Sections 498A/306/34 of the Indian Penal Code and sentencing the appellant nos. 1 to 4 to suffer rigorous imprisonment for six years each and to pay a fine of Rs.2,000/-each, in default to suffer simple imprisonment for two months more for the offence punishable under Sections 306/34 of the Indian Penal Code and also to suffer rigorous imprisonment for two years each and to pay a fine of Rs.1,000/-each, in default to suffer simple imprisonment for one month more for the offence punishable under Sections 498A/34 of the Indian Penal Code and sentencing the appellant nos. 5, 6 and 7 to suffer simple imprisonment for four years each and to pay a fine of Rs.2,000/- each, in default to suffer simple imprisonment for two months more for the offence punishable under Sections 306/34 of the Indian Penal Code and to suffer simple imprisonment for two years each and to pay a fine of Rs.1,000/-each, in default to suffer simple imprisonment for one month more for the offence punishable under Sections 498A/34 of the Indian Penal Code, all the sentences to run concurrently.
(2.) The prosecution case, as alleged against the appellants, is to the effect that one Sabira Begum, sister of Sk. Abdul Ajim (P.W.1) was married to the appellant no.1, Sk. Mustafa on 23.09.2001 by executing a Kabilnama. Six months after the marriage, the appellants created pressure upon the victim to bring money from her parental home. In order to ensure happy conjugal life for the victim, her family members gave money on a few occasions as per their capacity. The appellants, however, continued physical and mental torture upon the victim on further demands of money.
(3.) It is further alleged that 5-6 months before the incident, the appellants tried to kill the victim by pouring kerosene oil on her body for which she was admitted to New Eden Nursing Home at Uluberia. Upon recovery the victim was taken to her parental home. The appellants admitted that they would not torture the victim in future and brought her back to the matrimonial home. Two months ago they again demanded money and subjected her to torture when such demand was not met. On the fateful day, that is on 10.12.2008 the defacto complainant received a telephonic call when the appellant no.1 demanded Rs.1 Lac from him failing which the said appellant threatened to kill his sister. Subsequently at about 4.45 PM he again received a phone call from appellant no.1 informing that his sister was ill and had been taken to Uluberia S.D. Hospital. When the defacto complainant went to Uluberia Hospital, he found that his sister had died.;