SUNIL GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dtd. 18/2/2016 and 19/2/2016 passed by the learned Additional Sessions Judge, 3rd Court, Bankura in Sessions Trial No. 1(2)2005 arising out of Sessions Case No. 21(12)2004 convicting the appellant for commission of offence punishable under Ss. 498A/304B of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for ten years. No separate sentence was awarded on the charge of Sec. 498A of the Indian Penal Code.

(2.) It is also argued that the cause of death is inconclusive as per the post mortem report. Hence, the appellant is entitled to an order of acquittal.

(3.) The other ingredient of the offence is, namely, harassment of the housewife for or in connection with dowry soon before her death. Matrimonial life of the housewife was for merely a month. During her short matrimonial life, she had come to the residence of PW 1 on 'Astomongala' day and stayed there for two days. Thereafter, she again came on another occasion about a week prior to her death.