STATE OF WEST BENGAL Vs. INDRAJIT KUNDU

JUDGEMENT

(1.) This appeal is preferred by the State of West Bengal through Principal Secretary, Home Department, aggrieved by the judgment and order dated 30.07.2019 passed by the High Court at Calcutta in C.R.R.No.3473 of 2008.

(2.) By the impugned order, the respondents-accused were discharged of the charge framed against them under Section 306 read with Section 34 of Indian Penal Code. The victim, daughter of the de facto complainant was a painter and artist. To improve her proficiency in English, first respondent was appointed as her English teacher. Respondent Nos. 2 and 3 are his parents. There developed intimacy between the victim and first respondent - Indrajit in course of coaching. It is the allegation of the complainant that as the deceased victim and first respondent had decided to marry, to finalise the proposal of marriage the victim had gone to the house of first respondent on 05.03.2004. It is alleged that when the victim went to the house of first respondent, respondent Nos. 2 and 3 who are the parents of the first respondent came out to raise shouts and addressed the victim as a call-girl. The words uttered by respondent Nos. 2 and 3, as per the de facto complainant are "you are a call-girl, why my son would marry you, we would give our son in marriage elsewhere". It is alleged in the complaint that at that time, first respondent did not protest against the version of his parents and his daughter returned home and became mentally perturbed. On 06.03.2004 at about 1.00 p.m. the victim had committed suicide.

(3.) On the complaint of the de facto complainant, a case was registered in Jorabagan Police Station against respondents under Section 306 IPC and thereafter charge-sheet was filed.