KARTICK CHANDRA PRADHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application is directed against an order dated 15-3-2000, passed by the learned Additional Sessions Judge, 6th Court, Midnapore in Sessions Trial Case No. LXXXIV/May, 1997 arising out of Sutahata P.S. Case No. 76/92 dated 8-7-1992 under Section 498A/304B/306 of the Indian Penal Code.

(2.) The present petitioners were made accused in the aforesaid case which was registered with Sutahata Police Station on the basis of a complaint lodge by one Madan Mohan Santra. In the First Information Report it was alleged that the daughter of the de facto complainant was given in marriage with the present petitioner No. 1. At the time of marriage Rs. 15,000/- was given as dowry by the de facto complainant, but they demanded Rs. 7,000/- more, out of which Rs. 2,000/- was given to the petitioners and Rs. 5,000/- was assured to the paid later on. For non-payment of said Rs. 5,000/- in time victim Shibani (daughter of the de facto complainant) was subjected to torture and ill-treatment by her husband and other in-laws. As a result of such torture she committed suicide on 6-7-1992, by consuming poison.

(3.) On completion of investigation charge-sheet was submitted by the Police against all the petitioners under Sections 498A/ 304B/306 of the Indian Penal Code.