Joymalya Bagchi, J. - (1.) The appellant was convicted for commission of offence punishable under Sections 498A, 306 and 34 and also under Section 4 read with Section 3 of the Dowry Prohibition Act. She was sentenced to suffer rigorous imprisonment for ten years and with a fine of Rs. 1,000/- in default six months more for the offence punishable under Section 306 of the I.P.C. No separate sentence however, was awarded in respect of the convictions under other sections, as aforesaid.
(2.) It is pertinent to note that the husband Sambhunath Das had absconded and the father-in-law of the victim Sambhu Das had died. Hence, the appellant was alone put up on trial.
(3.) The appellant is the step mother-in-law of the victim housewife who died due to consumption of poison within eight months of her marriage. Nobody appeared for the appellant. Mr. Sanjay Bardhan was requested to appear as Amicus Curiae. He argued that there is no evidence disclosing any act of torture by the appellant upon the victim and the cause of death has not been proved. There is no suicide note left by the victim. Hence, the appellant is liable to be acquitted.;