SUSHIL BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application under Sec. 401 read with Sec. 482 of the Code of Criminal Procedure is filed challenging the judgement of the learned Additional District Judge, Kalna in Criminal Appeal No. 1 of 2009 affirming the judgement and order of conviction passed by learned Assistant Sessions Judge in Sessions Case No. 36 of 2003 (S.T. No. 27 of 2003) against the petitioner Sushil Biswas for committing an offence under Sec. 498A of the I.P.C.

(2.) Briefly stated, Monindra Nath Sarkar father of Alhadi Sarkar informed the Office-in-charge of Kalna Police Station in writing about the unnatural death of Alhadi on 13/4/1998.

(3.) It is alleged that Alhadi Sarkar was assaulted by her husband, parents-in-law and brother-in-law physically and mentally, as a result, Alhadi lost her sense. She was taken to Kalna Hospital, wherefrom she was transferred to Burdwan District Hospital. The accused persons demanded Rs.10,000.00 from his daughter which Alhadi failed to meet and invited plight. The information since disclosed offence cognizable in nature Kalna P.S. No. 78 of 1998 was registered on 4/4/1998.