Joymalya Bagchi, J. - (1.) The appeal is directed against the judgement and order dated 25.08.2008 passed by the learned Additional Sessions Judge, Fast Track, 2nd Court, Contai, Purba Medinapore convicting the appellants for commission of offence punishable under sections 498A/304B/34 of the Indian Penal Code and sentencing them to suffer simple imprisonment for eight years for the offence punishable under sections 304B/34 of the Indian Penal Code, no separate sentence was imposed for commission of offence punishable under section 498A of the Indian Penal Code.
(2.) At the outset we are informed that the appellant no. 2, namely Kanailal Bera had expired in the correctional home. Hence the appeal at the behest of appellant no. 2 has abated.
(3.) The prosecution case, as alleged, against the appellants is to the effect that the victim Mamoni Giri (Bera) was married to Bablu @ Shirendu Bera, the appellant no. 1 herein, according to Hindu rites and customs. At the time of marriage, a sum of Rs. 20,000/- was given as dowry along with golden ornaments, household articles etc. After the marriage Mamoni was subjected to mental and physical torture by her husband and parents in law over flimsy grounds. The appellants demanded an additional dowry of Rs. 10,000/-. Due to financial incapability, her father could not pay the said amount and the appellants incited Mamoni to commit suicide. She was subjected to mental pressure and unable to bear such torture she ended her life on 20.02.2005, barely eight months after her marriage.;